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 5] [Entire Act] State of Jammu-Kashmir - Subsection Section 5(2) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013 (2)A child in conflict with law may be produced before an individual member of the Board, when the Board is not sitting.
