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

State of Jammu-Kashmir - Subsection

Section 17(15) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(15)Where it appears to the Board that the juvenile in conflict with law has not complied with probation conditions, it may order the juvenile to appear for a review hearing and after review and hearing the juvenile, Board may send such juvenile to a special home or any fit institution.