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 42] [Entire Act] State of Punjab - Subsection Section 42(6) in The Juvenile Justice (Punjab) Rules, 1987 (6)The occupier or manager of such place of safe custody shall give every facility to the Probation Officer who visits the juvenile for the purpose of making inquiries into his case.
