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 60] [Entire Act] State of Jharkhand - Subsection Section 60(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (1)A complaint of subjecting a child to corporal punishment under section 82 of the Act may be made by the child or any one on his behalf.
