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 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (6)The Board shall have a tenure of three years and the appointment of members shall be co-terminus with the tenure of the Board.
