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[Cites 0, Cited by 0] [Section 96] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 96(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The period prescribed above shall be taken to run from the date of the final order passed under section 16 of the Act by the Juvenile Justice Board, or. in the event of an appeal or revision, from that of decision of appeal or the revision, as the case may be.