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 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(3) in Jammu and Kashmir Juvenile Justice Rules, 2007 (3)The institution and the infrastructure already available with the Government in relation to the Juvenile Justice Act, 1997 shall be suitably used for implementing the Act.
