Legal Document View

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
[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(d) in The Juvenile Justice (Punjab) Rules, 1987

(d)clothing, bedding, and other articles not covered by the provisions of clauses (a), (b) and (c) shall after being washed and disinfected. it necessary, be made up into a bundle or bundles and suitably stored. The Superintendent shall be responsible for their safe custody.