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 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(9) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)No demand for providing security staff or guards or police staff shall be made by the institution where the child is taken by the Police or Childline or by an NGO.