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 16(3)] [Section 16] [Entire Act] State of Jammu-Kashmir - Subsection Section 16(3)(h) in Jammu and Kashmir Juvenile Justice Rules, 2007 (h)As soon as the inquest is held, the body shall be disposed 'of in accordance with the known religion of the juvenile.