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 31] [Entire Act] State of Jammu-Kashmir - Subsection Section 31(20) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (20)The child shall be lodged in an institution closest to where his parents or guardians belong as far as possible.
