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 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)in all cases, the proceedings shall be conducted in a simple manner as far as possible, and care shall be taken to ensure that such juvenile, against whom the proceedings have been instituted, is given child-friendly atmosphere during the proceedings;