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 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(7) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The committee must interact with the child and the child's version must be recorded in writing whenever the child appears before the committee if he is in the position to give his version.