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 72(1)] [Section 72] [Entire Act]

State of Jharkhand - Subsection

Section 72(1)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)on receipt of a child in an institution, the Person-in-charge shall deposit the money belonging to the child in the bank account of the child;