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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 21(1)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)submit a detailed report to the Board and the authorities concerned within 15 days of escape explaining the reasons for such escape and action taken thereof.