Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)As soon as a juvenile in conflict with law is apprehended by police, the police shall place him under the charge of the Special Juvenile Police Unit, or the designated police officer.