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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 54(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)one home made meal in a month provided that the juvenile accepts to eat such meal separate from the other juveniles in the presence of an official of the institution to ensure that no prohibited article is passed through the meal; and