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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(a) in Jammu and Kashmir Juvenile Justice Rules, 2007

(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-in-Charge/Superintendent of Home shall deposit such juveniles money together with the sale proceeds, in the manner laid down from time to time, in the name of the juvenile.