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 12] [Entire Act]

State of Punjab - Subsection

Section 12(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The proceedings before the Board, shall be conducted in non adversarial environment, but with due regard to all the due process guarantees such as right to counsel and free legal aid.