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 38] [Entire Act] State of Jammu-Kashmir - Subsection Section 38(8) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (8)There shall be a special room for meeting with family members or guardians or others after seeking prior permission from the Officer Incharge.
