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 4] [Entire Act] State of Jammu-Kashmir - Subsection Section 4(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 (4)The term of office of the members of the Board and the manner in which such member may resign shall be such as may be prescribed.
