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 30] [Entire Act] State of Jammu-Kashmir - Subsection Section 30(6) in Jammu and Kashmir Juvenile Justice Rules, 2007 (6)On the report of the advisory board, the Officer-in-Charge of the home shall be asked to show cause so as to give an explanation within thirty days.
