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 42] [Entire Act] State of Jammu-Kashmir - Subsection Section 42(c) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Rules, 2014 (c)Every institution under this Act shall strictly adhere to the minimum nutritional standard and diet scale specified in Schedule III;
