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 49] [Entire Act] State of Uttar Pradesh - Subsection Section 49(d) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (d)to give order for inter-state transfer of Juvenile or a child with prior intimation to the Board and the committee under Section 57 of the Act;
