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 61] [Entire Act] State of Jammu-Kashmir - Subsection Section 61(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (4)On receipt of report under sub-rule (3), Government shall take steps to implement the recommendations as made in the said report.
