Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 62] [Entire Act] State of Jammu-Kashmir - Subsection Section 62(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (3)Besides police, the Board or Committee shall seek collaboration with NGOs to accompany juveniles or children back to their family for restoration.
