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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(1)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)in all cases of release pending inquiry, the Board shall notify the next date of hearing, not later than 15 days from the first summary enquiry and seek the Social Background report prepared by Police and the Social Investigation report prepared by the concerned Probation Officer.