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

State of Jammu-Kashmir - Subsection

Section 17(1) in Jammu and Kashmir Juvenile Justice Rules, 2007

(1)The juvenile or juveniles of an institution may be allowed to go on leave of absence or released on licence and stay with his family during academic examination, emergencies or special occasions like marriage in the family.