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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(4) in Jammu and Kashmir Juvenile Justice Rules, 2007

(4)The entries made in the Personal Belongings Register, relating to each juvenile, shall be read over to the juvenile in the presence of a witness whose signature shall be obtained in token of the correctness of such entries and it shall be countersigned by the Officer-in-Charge/Superintendent of Home.