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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 67(5) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)A fit institution with collateral branches may send a juvenile in conflict with law or child in need of care and protection as the case may be, to any of its branches after seeking permission from the competent authority.