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 84(8)] [Section 84] [Entire Act] State of Maharashtra - Subsection Section 84(8)(b) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002 (b)if he is convicted of nay offence which in the opinion of Government involves moral turpitude;