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 14] [Entire Act] State of Jammu-Kashmir - Subsection Section 14(3) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (3)The juvenile shall be given all possible assistance to enable him to call any person of his choice over the phone or otherwise.
