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] [Entire Act] State of Jharkhand - Section Section 47 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 47. Special provision for protection of adopted children. - Any case of offence committed against adopted child shall be dealt as per the law applicable to any other child.
