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 2] [Entire Act] NCT Delhi - Subsection Section 2(d) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009 (d)"child friendly" means any process and interpretation, attitude, environment and treatment, that is humane, considerate and in the best interest of the child;
