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(5) in Jammu and Kashmir Juvenile Justice Rules, 2007 (5)In case of delay in production before the Magistrate or the Board, the details of not doing so be recorded in the police daily diary or general diary.
