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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 2(k) in Jammu and Kashmir Juvenile Justice Act, 1997

(k)"narcotic drug" and "psychotropic-substance" shall have the meanings respectively assigned to them in the Jammu and Kashmir Prevention of Illicit Traffic in Narcotic Drugs and Psychotropic Substances Act, 1988; (1) "Neglected juvenile" means a juvenile who