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] [Entire Act] State of Jammu-Kashmir - Section Section 65 in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013 65. Procedure in respect of bonds Provisions of Chapter XLII of the Code of Criminal Procedure. Samvat 1989 shall, as far as may be, apply to bonds taken under the Act.
