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 2(1)] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(1)(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 (b)"advisory board" means the State Advisory Board or a District Advisory Board, as the case may be, constituted under section 60 ;