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 56] [Entire Act] State of Jammu-Kashmir - Subsection Section 56(iii) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (iii)whenever a death occurs, the person who first notices such death shall immediately inform the Officer Incharge of the institute.
