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 33] [Entire Act] State of Jammu-Kashmir - Subsection Section 33(1) in Jammu and Kashmir Juvenile Justice Rules, 2007 (1)On admission to a home established under the Act, every juvenile or child shall be photographed and three copies of the photograph shall be obtained.
