Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(2) in Jammu and Kashmir Juvenile Justice Rules, 2007

(2)The Government shall set up separate Juvenile Homes /Special Homes /Observation Homes for girls above the age of 10 years and boys in the age group of 11 to 15 and 16 to 18 years as and when required.