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 27] [Entire Act]

State of Punjab - Subsection

Section 27(3) in The Juvenile Justice (Punjab) Rules, 1987

(3)Transfer of juvenile from one State to any other State may be ordered by the competent authority after obtaining the concurrence of that State. Correspondence orders in this behalf may be issued by the State Government/Administrator.