Legal Document View

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
[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(3)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)a child becomes eligible for adoption when the said Committee has completed its inquiry and declares that the child is legally free for adoption;