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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)Whoever, having the actual charge of, or control over, a juvenile or the child abets the commission of the offence punishable under subsection (1), shall be punishable with imprisonment for a term which may extend to one year and shall also be liable to fine.