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] [Entire Act] State of Jharkhand - Section Section 3 in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 3. Board. - There shall be one or more Boards in each district to be constituted by the State Government through a notification in the Official Gazette.
