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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The Board shall rely upon social background report provided by the police under rule 12(1) of these rules, the social investigation report prepared by the Probation Officer or Voluntary Organization and the evidence produced by the parties for arriving at a conclusion about the juvenile.