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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(6) in Jammu and Kashmir Juvenile Justice Rules, 2007

(6)Any breach of a bond or undertaking or of both given under sub-rule(4), shall render the juvenile or the juvenile liable to be brought before the competent authority, who may make an order directing the juvenile or the child to be sent to a home.