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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(2)The Magistrate shall provide to the child and his parents or his representative, a copy of the document specified under section 205-B of the Code of Criminal Procedure, Samvat 1989, upon the final report being filed by the police under section 173 of the Code of Criminal Procedure, Samvat 1989.