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 74] [Entire Act] State of Jammu-Kashmir - Subsection Section 74(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (6)The duly constituted Medical Boards shall give their report with the findings on age within 15 days of request being made in this regard.
