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 44] [Entire Act] State of Jammu-Kashmir - Subsection Section 44(i) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (i)all care plans shall be produced before the Management Committee every month and before the Child Welfare Committee every quarter.
