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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (a)a Judicial Magistrate of the First Class to be appointed by the High Court and to be designated as Principal Magistrate ; and
