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 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(1) in Jammu and Kashmir Juvenile Justice Rules, 2007

(1)The Advisory Board shall consist of a Chairperson and four other members as the Government may think fit to appoint, of whom at least one shall be a women and another, an expert on matters concerning juvenile.