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 33(9)] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(9)(a) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(a)A through enquiry by the probation officer or case workers or police, as the case may be, shall be conducted and a report containing findings submitted within a maximum period of one month;