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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(1)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)report of the initial interaction with the juvenile, information from family members, relatives, community, friends and miscellaneous information: