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 42] [Entire Act] State of Punjab - Subsection Section 42(2) in The Juvenile Justice (Punjab) Rules, 1987 (2)Every such Inspector shall at the conclusion of his inspection note in the inspection book of the institution the fact that he has inspected it on a particular date.
