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 19] [Entire Act] State of Jammu-Kashmir - Subsection Section 19(2) in Jammu and Kashmir Juvenile Justice Rules, 2007 (2)All the case files maintained by the institutions and the Board shall, as far as practicable, be computerized and networked so that the data is centrally available.
