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 78(7)] [Section 78] [Entire Act] State of Jammu-Kashmir - Subsection Section 78(7)(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (c)the competent authority having jurisdiction over the place where the juvenile or the child is to be sent; and