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 9] [Entire Act] State of Jammu-Kashmir - Subsection Section 9(f) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (f)in case a juvenile is produced before a single member of the Board, any order passed by such member shall be subject to ratification by the Board ;
