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 1] [Section 2] [Entire Act] State of Jammu-Kashmir - Subsection Section 2(e) in Jammu and Kashmir Juvenile Justice Act, 1997 (e)"delinquent juvenile" means a juvenile who has been found to have committed an offence;
