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 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(17) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(17)The Government shall make arrangement for complying with the placement of juveniles in conflict with law in place of safety other than the special home.