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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(9) in Jammu and Kashmir Juvenile Justice Rules, 2007 (9)When a juvenile is produced before an individual member of the Board, the order given by the member shall be ratified in the next meeting of the Board.
