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] [Entire Act] State of Jammu-Kashmir - Section Section 28 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013 28. Special Offences The offences punishable under sections 24, 25, 26 and 27 shall be cognizable.
