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] [Entire Act] State of Jammu-Kashmir - Section Section 35 in Jammu and Kashmir Juvenile Justice Rules, 2007 35. Prohibition on the use of handcuffs and fetters. - No juvenile or the child dealt with under the provisions of the Act and the rules made there-under shall be handcuffed or fettered.
