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 24] [Entire Act] Union of India - Subsection Section 24(7) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model) (7)The Chairperson of the Committee shall be at least a graduate with either of the qualifications given in sub-rule (6).
