Legal Document View

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
[Cites 0, Cited by 0] [Section 37(5)] [Section 37] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 37(5)(b) in Jammu and Kashmir Juvenile Justice Rules, 2007

(b)the probation officer, if any, having jurisdiction over the place where the juvenile or the child is to be sent;