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 41] [Entire Act] State of Jammu-Kashmir - Subsection Section 41(d) in Jammu and Kashmir Juvenile Justice Rules, 2007 (d)To give order for inter-state transfer of juvenile or child with prior intimation to the B6arcrind the Committee under section 47 of the Act; and
