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 14] [Entire Act]

State of Bihar - Subsection

Section 14(4) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(4)The record of the examination shall be in such form as the Board may consider suitable having regards to contents of the statement and circumstances in which it was made.