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 67] [Entire Act] State of Jammu-Kashmir - Subsection Section 67(4) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (4)A list of fit institutions approved by the Government shall be kept in the office of the Board, the Committee and the Special Juvenile Police Units.
