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 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(3) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018 (3)The medical examination shall be conducted in the presence of the parent of the child or any other person in whom the child reposes trust or confidence.
