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 9] [Entire Act]

State of Punjab - Subsection

Section 9(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The police apprehending a juvenile in conflict with law, shall, in no case, send such juvenile in lock-up or delay his charge in transferring to the designated Juvenile or the Child Welfare Officer from the nearest police station, if such an officer has been designated.