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 21] [Entire Act] State of Punjab - Subsection Section 21(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (5)A minimum of three-fourth attendance of the Chairperson and Members of the Committee is necessary in each quarter of the year.
