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 5] [Entire Act] State of Maharashtra - Subsection Section 5(4) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (4)The juvenile shall not be kept in the lock up of the police station or jail in order to conduct the preliminary inquiries.
