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 Punjab - Subsection Section 9(f) in The Juvenile Justice (Punjab) Rules, 1987 (f)before taking her from one place to another, it is ascertained that she would be properly received at the other end.
