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 9] [Entire Act] State of Jharkhand - Subsection Section 9(8) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (8)When a child is produced before an individual member of the Board, and an order is obtained, such order shall be ratified by the Board in its next meeting.
