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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)Before passing the judgment. Board shall take into account entire evidence brought before the Board and the statement of juvenile, containing response of juvenile recorded by the Board under sub-rule (2).