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 80] [Entire Act] State of Jammu-Kashmir - Subsection Section 80(2) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (2)The allowances of the Chairperson and Members shall be disbursed by the District Child Protection Unit or Government authority as per rule 28.
