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 86] [Entire Act] State of Punjab - Subsection Section 86(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (1)No juvenile or a child in conflict with law shall be denied the benefits under the Act and the rules made there under.
