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[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2)(iii) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(iii)medical examination report. When a juvenile or child requires to be medically examined, request for Medical Examination Report in Form-V shall be prepared ; and