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[Cites 0, Cited by 0] [Section 62(2)] [Section 62] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 62(2)(j) in Jammu and Kashmir Juvenile Justice Act, 1997

(j)the conditions subject to which a girl who is a neglected or delinquent juvenile may be escorted from one place to another, and the manner in which a juvenile may be sent outside the jurisdiction of a competent authority;