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 18] [Entire Act] State of Jammu-Kashmir - Subsection Section 18(6) in Jammu and Kashmir Juvenile Justice Rules, 2007 (6)At the time of release or discharge, a juvenile or child may be provided with a set of summer or winter clothing, if the Officer-in-Charge deems it necessary.
