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 50] [Entire Act] State of Uttar Pradesh - Subsection Section 50(d) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (d)Monitoring of juveniles or children, as the case may be, training and treatment programmes and correctional activities;
