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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 51(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)on an order made by the competent authority in respect of any juvenile, directing the juvenile to be sent to an institution, the Officer Incharge shall deposit such juvenile's money together with the sale proceeds in the manner laid down from time to time in the name of the juvenile ;