Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 33(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

(2)The Government may make rules consistent with the Act to provide for the manner of making the report to the Committee and the manner of sending and entrusting the child to children's home pending the inquiry.