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 19] [Entire Act] Union of India - Subsection Section 19(30) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (30)Where the parents of the child are traced, the procedure for restoration of the child shall be as per rule 82 of these rules.
