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 43] [Entire Act] State of Jammu-Kashmir - Subsection Section 43(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013 (e)for such other matters as may be necessary for the purpose of carrying out the scheme of after-care programme for the juvenile or the child :
