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 18] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 18(4) in Jammu and Kashmir Juvenile Justice Rules, 2007

(4)If necessary, the actual expenses of the parents or guardians journey both ways and of the juveniles journey from the institution shall be paid to the parents or guardian by the Officer-in-Charge at the time of the release of the juvenile.