Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(3) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)The Special Juvenile Police Unit to which the juvenile is brought shall inform the Probation Officer in that jurisdiction of such apprehension, so as to enable him to obtain information regarding the antecedents and family background of the juvenile and submit his preliminary report to the Board in Form I.