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 14] [Entire Act]

State of Jharkhand - Subsection

Section 14(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The records of proceedings and related documents before Board or the Children Court, as the case may be, shall be maintained and destroyed as may be prescribed by State Government