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 31] [Entire Act]

State of Punjab - Subsection

Section 31(6) in The Juvenile Justice (Punjab) Rules, 1987

(6)The internal management, functions and responsibilities of the aftercare home and the standards and nature of services to be maintained by it shall be regulated by the instructions as issued from time to time.