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 47] [Entire Act] State of Jammu-Kashmir - Subsection Section 47(a) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (a)Provision of guided recreation shall be made available to all juveniles or children in the institutions;
