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 37] [Entire Act] State of Jammu-Kashmir - Subsection Section 37(7) in Jammu and Kashmir Juvenile Justice Rules, 2007 (7)During the pendency of the order under sub-rule (4), the juvenile or the child shall be sent by the competent authority to an observation home or juvenile home.
