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 52] [Entire Act] State of Jammu-Kashmir - Subsection Section 52(1) in Jammu and Kashmir Juvenile Justice Act, 1997 (1)The Government may create fund under such name as it thinks fit for the welfare and rehabilitation of the juvenile dealt with under this Act.
