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 19] [Entire Act] State of Jharkhand - Subsection Section 19(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (9)Before the Committee releases or restores the child, both the child as well as the parents or guardians may be referred to the Counsellor.
