Legal Document View

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
[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 13(1)(q) in Jammu and Kashmir State Commission for Protection of Women and Child Rights Act, 2018

(q)inspect or cause to be inspected a jail, remand home, women's and children institution or other place of custody where women and children are kept as prisoners or otherwise and take up with the concerned authorities for remedial action, if found necessary ;