Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)The institutions receiving support for children in the form of individual or group sponsorship shall maintain proper and separate accounts of all the receipts and payments for the programme.