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 39] [Entire Act] State of Jammu-Kashmir - Subsection Section 39(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013 (2)Such juvenile or the child shall be escorted by the staff of the home in which he is lodged originally.
