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(i) in Jammu and Kashmir Juvenile Justice Rules, 2007 (i)A Juvenile Court shall consist of a Judicial Magistrate who shall be assisted by a panel of two honorary Social Workers, of whom at least one shall be a woman.
