Section 56 in Jammu and Kashmir Juvenile Justice Act, 1997
56. Delinquent juvenile undergoing sentence at commencement of, the Act.
- The Government may direct that a delinquent juvenile who is undergoing any sentence of imprisonment at the commencement of this Act shall in lieu of undergoing such sentence be sent to a special home or be kept in safe custody in such place and manner as the Government thinks fit for the remainder of the period of the sentence and the provisions of this Act shall apply to the juvenile as if he had been ordered by a Juvenile Court to be sent to such special home or, as the case may be, ordered to be detained under sub-section (2) of section 22.
