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 73] [Entire Act] State of Jharkhand - Subsection Section 73(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (5)It shall be the responsibility of the Child Welfare Officer or Case Worker concerned to maintain the case file.
