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 12] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Juvenile Justice (Care and Protection of Children) Act, 2000 (g)competent authority means in relation to children in need of care and protection a Committee and in relation to juveniles in conflict with law a Board;
