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 52] [Entire Act] State of Jammu-Kashmir - Subsection Section 52(3) in Jammu and Kashmir Juvenile Justice Act, 1997 (3)The fund created under sub-section (1) shall be administered by such officers or authority, in such manner and for such purposes as may be prescribed.
