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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 24(10) in Jammu and Kashmir Juvenile Justice Rules, 2007

(10)Whenever the Committee orders a juvenile or child to be kept in an institution, it shall forward to the Officer-in-Charge of such institution a copy of its order in Form-III with particulars of the home and parents or guardian and previous record.