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 95] [Entire Act] Union of India - Subsection Section 95(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (3)The State Government shall make rules to provide for travelling allowance to the escorting staff for the child, which shall be paid in advance.
