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 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(10) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(10)Each committee shall send quarterly information about children in need of care and protection received by them to the District or State Child Protection Society or concerned Government authority.