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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(3) in Jammu and Kashmir Juvenile Justice Act, 1997

(3)Every juvenile taken charge of under sub-section (1) shall be brought before the Board without any loss of time but within a period of twenty four hours of such charge taken excluding the time necessary for the journey from the place where the juvenile had been taken charge of to the Board.