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 2] [Entire Act]

State of Punjab - Subsection

Section 2(g) in The Juvenile Justice (Punjab) Rules, 1987

(g)'Superintendent' means a person appointed for the control and management of a juvenile home, a special home, an observation home or aftercare organisation or any institution certified or recognised as such under the Act.