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 27(7)] [Section 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(7)(ii) in Jammu and Kashmir Juvenile Justice Rules, 2007 (ii)After a youth has saved a sufficient amount, he can be encouraged to stay in a place of his own and move out of the group home.