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 1] [Section 41] [Entire Act] Union of India - Subsection Section 41(6) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (6)The period of registration of an institution shall be five years, and it shall be subject to renewal in every five years.
