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 57] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 57(3) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

(3)Where permission has been revoked or forfeited and the juvenile to which he was directed so to return, the Board may, if necessary, cause him to be taken charge of and to be taken back to the concerned home.