Legal Document View

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
[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 38(2)(q) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(q)Reception Dormitory; 200 Sq. ft. reception dormitory to keep the new children who are sent to the home separate from those who have been there for longer period.