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 27] [Entire Act] State of Jammu-Kashmir - Subsection Section 27(6) in Jammu and Kashmir Juvenile Justice Rules, 2007 (6)The learn shall interact with the juvenile during the visit to the institution, to determine their well being and uninhibited feed back.CHAPTER-V 28. After Care Organization.
