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 15] [Entire Act] State of Jharkhand - Subsection Section 15(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (8)The Chairperson and the members may resign at any time by giving one month's notice in writing to the State Government.
