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 32 in Jammu and Kashmir Juvenile Justice Rules, 2007 32. Admission of outsiders. - No stranger shall be admitted to the premises of the institution, except with the permission of the Chief Inspector or Officer-in-Charge.
