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 48] [Entire Act] State of Jammu-Kashmir - Subsection Section 48(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (4)The designated officer shall enter the name of the juvenile or child in the Admission Register and allocate appropriate accommodation facility.
