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 2] [Section 27] [Entire Act] Union of India - Subsection Section 27(6) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (6)No person shall be appointed for a period of more than three years as a member of the Committee.
