Legal Document View

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
[Cites 0, Cited by 0] [Section 50(5)] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(5)(iii) in The Juvenile Justice (Punjab) Rules, 1987

(iii)The resignation shall take effect from the date of its acceptance or on the expiry of 30 days from the date of its receipt by the Chairman or as the case may be, by the State Government/Administrator, whichever is earlier.