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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(2) in Jammu and Kashmir Juvenile Justice Rules, 2007

(2)The receipt of letters by the juveniles of the institution shall not be restricted and they shall also have freedom to write as many letters as they like at all reasonable times. However, the institution shall ensure that where parents, guardians or relatives are known, at least one letter is written to them by the juvenile every month for which the postage shall be provided.