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 21] [Entire Act] State of Jammu-Kashmir - Subsection Section 21(14) in Jammu and Kashmir Juvenile Justice Rules, 2007 (14)In case the Board orders the parent of the juvenile or the child to pay a fine and the amount realized shall be deposited in the government treasury.
