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 Rules, 2007 (a)A Judicial Magistrate or a KAS Officer with special knowledge or training in Juvenile Psychology or Juvenile Welfare shall be designated as the Chairman of the Board.
