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 92] [Entire Act] State of Jammu-Kashmir - Subsection Section 92(6) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (6)A designated official of the Department of Social Welfare shall function as the Member-Secretary of the State Advisory Board.
