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 16(1)] [Section 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(1)(d) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 (d)order the parent of the juvenile or the juvenile himself to pay a fine, if he is over fourteen years of age and earns money ;