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

State of Jammu-Kashmir - Subsection

Section 14(3) in Jammu and Kashmir Juvenile Justice Rules, 2007

(3)In every institution, a register of money, valuables and other articles found with or on the person of a juvenile received therein shall be maintained which may be called the Personal Belongings Register.