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 51] [Entire Act] State of Punjab - Subsection Section 51(8) in The Juvenile Justice (Punjab) Rules, 1987 (8)that the person under whose care the juvenile is placed will arrange for the proper care, education and welfare of the juvenile;
