Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 17(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)In case. Board gives a Finding confirming juvenile's involvement in alleged offence(s), it shall proceed to pass anyone of the seven dispositional orders enumerated in section 16 of the Act.