Legal Document View

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
[Cites 0, Cited by 0] [Section 30(7)] [Section 30] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 30(7)(b) in Jammu and Kashmir Juvenile Justice Rules, 2007

(b)transferred to some other institution established, certified or recognized under sections 9,10,11 & 12 of the Act, in accordance with the provisions of the Act and the rules relating to their discharge and transfer by giving intimation of such discharge or transfer to the Board or the Committee, as the case may be.