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 41] [Entire Act] State of Punjab - Subsection Section 41(4) in The Juvenile Justice (Punjab) Rules, 1987 (4)One of the main objectives of the Headquarters Organisation will be the development of infrastructure in voluntary sector for providing services under the juvenile justice system.
