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 3] [Section 6] [Entire Act] Union of India - Subsection Section 6(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (2)The person referred to in sub-section (1), if not released on bail by the Board shall be placed in a place of safety during the process of inquiry.
