Legal Document View

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
[Cites 0, Cited by 0] [Section 33(11)] [Section 33] [Entire Act]

State of Bihar - Subsection

Section 33(11)(d) in The Bihar Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)The order of adoption shall be signed by the principal Magistrate besides at least one of the two members of the Board.