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 23(3)] [Section 23] [Entire Act] State of Jammu-Kashmir - Subsection Section 23(3)(e) in Jammu and Kashmir Juvenile Justice Rules, 2007 (e)a representative of the State Human Rights Commission or such recognized agency or cell or a retired special Judicial Magistrate.