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

State of Jammu-Kashmir - Subsection

Section 11(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)On apprehension a juvenile in conflict with law shall be sent to an observation home after completion of formalities laid down under rule 12 (2) of these rules as soon as possible but not later than 24 hours from the time of apprehension.