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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 77(1) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)During inquiry, if it is found that the juvenile or child hails from a place outside the jurisdiction of the Board or Committee, the Board or Committee shall order the transfer of the juvenile or child and send a copy of the order to the concerned Government Authority or District Child Protection Unit.