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 5] [Section 3] [Entire Act] Union of India - Subsection Section 3(xiv) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (xiv)Principle of fresh start. - All past records of any child under the Juvenile Justice system should be erased except in special circumstances.
