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] [Entire Act] State of Jammu-Kashmir - Section Section 65 in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 65. Procedure in respect of bonds. - Provisions of Chapter XLII of the Code of Criminal Procedure, Samvat 1989 shall, as far as may be, apply to bonds taken under the Act.
