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 14] [Entire Act] State of Punjab - Subsection Section 14(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (4)All facilities and services for juveniles in conflict with law, shall be made available and maintained as per the provisions of the Act and these rules.
