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 28] [Entire Act] State of Jammu-Kashmir - Subsection Section 28(3) in Jammu and Kashmir Juvenile Justice Act, 1997 (3)No legal practitioner shall be entitled to appear before a Board in any case or proceeding before it, except with the,special permission of that Board.
