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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5) in Jammu and Kashmir Juvenile Justice Rules, 2007

(5)A case history of the juvenile admitted to an institution shall be maintained which may contain information regarding his sociocultural and economic background and this information may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.