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 2(1)] [Section 2] [Entire Act]

State of Jharkhand - Subsection

Section 2(1)(xxiv) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(xxiv)"Inquiry" for the purpose of Section 36 means the proceeding through which Child Welfare Committee takes a decision regarding restoration or rehabilitation of Child.