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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)In cases where a juvenile in conflict with law is involved in a non-serious offence entailing a punishment less than 7 years, apprehension may be made, if it is in the interest of such juvenile.