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 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(9)The Board shall take into account the report containing circumstances of apprehending the child and the offence alleged to have been committed by him and the social investigation report in Form 6 prepared by the Probation Officer or the voluntary or non governmental organisation, along with the evidence produced by the parties for arriving at a conclusion.