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 15] [Entire Act] State of Jammu-Kashmir - Subsection Section 15(b) in Jammu and Kashmir Juvenile Justice Rules, 2007 (b)The juveniles money shall be kept with the Officer-in-Charge/ Superintendent of Home and valuables, clothing, bedding and other articles, if any, shall be kept in safe custody.
