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 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(14) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(14)When a juvenile is produced before an individual member of the Board as per the provision of section 5 (2), the order given by the member shall be ratified in the next meeting of the Board.