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 24] [Entire Act] State of Jammu-Kashmir - Subsection Section 24(8) in Jammu and Kashmir Juvenile Justice Rules, 2007 (8)The juvenile or child may be escorted by the police officer or representative of the voluntary organization or by any other arrangement as considered appropriate by the Board.
