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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 19(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The release shall be as per the individual care plan prepared in the prescribed Form-IX by the Probation Officer or Social Worker as the case may be. :