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 15(2)] [Section 15] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 15(2)(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)cases of offences entailing punishment of imprisonment of less than 7 years for adults may be disposed through summary proceedings or inquiry while in cases of offences entailing punishment of imprisonment of 7 years or more for adults due process of inquiry in detail may follow;