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 36] [Entire Act]

State of Uttar Pradesh - Subsection

Section 36(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(5)Before declaring any person or institution as a fit person or a fit institution, the competent authority shall hold due enquiry and only on being satisfied recognition shall be given.