Legal Document View

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
[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(2)(b) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(b)Right to presumption of innocence of the juvenile or juvenile in conflict with law or the child shall be respected throughout the process of justice and protection, from the initial contact to alternative care, including aftercare.