Section 47(2) in Jammu and Kashmir Juvenile Justice Act, 1997
(2)The Government may, by general order or special order provide for the reception in a juvenile home or special home within the State of a neglected juvenile or delinquent juvenile detained in a juvenile home or special home or institution of a like nature in any othertate where the Government of that State makes order for such transfer, and upon such transfer the provisions of the Act shall apply to such juvenile as if he had been originally ordered to be sent to such juvenile home or special home under this Act.
