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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(11) in Jammu and Kashmir Juvenile Justice Rules, 2007

(11)In deserving cases, the Officer-in-Charge/Superintendent of Home may provide the juvenile with such small tools as may be necessary, subject to such maximum cost as may be fixed by the institution to start a business or employment.