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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)in the event of any other crime committed in respect of juveniles or children in institutions, the Board or Committee shall order for registration of a First Information Report by the local police station either suo moto or on the basis of a complaint made in this regard.