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 52] [Entire Act] State of Uttar Pradesh - Subsection Section 52(a) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (a)Making social investigation of the juvenile or the child through personal interview and from the family, social agencies and other sources;
