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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(9) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)In all other cases except where the nature of alleged offence is serious, delay beyond four to six months shall amount to the termination of the inquiry.