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 34(2)] [Section 34] [Entire Act] State of Jammu-Kashmir - Subsection Section 34(2)(b) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (b)transitional homes providing immediate care and protection to a child for a maximum period of four months;