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 23(2)] [Section 23] [Entire Act]

State of Uttar Pradesh - Subsection

Section 23(2)(v) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(v)a representative of the State Human Rights Commission or such recognized agency or cell or a retired Special Judicial Magistrate.