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 20] [Entire Act] State of Uttar Pradesh - Subsection Section 20(2) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (2)All the case files maintained by the Institutions and the Board shall, as far practicable, be computerised and networked so that the data is centrally available.
