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 51] [Entire Act] State of Jammu-Kashmir - Subsection Section 51(4) in Jammu and Kashmir Juvenile Justice Act, 1997 (4)Any order made under this section may be enforced in the same manner as an order under section 488 of the Code of Criminal Procedure, Samvat 1989.
