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(12) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (12)The Government shall provide necessary funds to the Officer Incharge to discharge his duties and responsibilities under the Act and the rules.
