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 50] [Entire Act] Union of India - Subsection Section 50(7) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007 (7)The girl juvenile or child shall be searched by a female member of the staff, and with due regard to decency and dignity of the juvenile or child.
