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 50(6)] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(6)(a) in The Juvenile Justice (Punjab) Rules, 1987

(a)if he becomes of unsound mind or is declared insolvent,