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] [Entire Act]

NCT Delhi - Section

Section 32 in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

32. Rehabilitation and Social Reintegration.

- The primary aim of rehabilitation and social reintegration is to help children in restoring their dignity and self-worth and main stream them through rehabilitation within the family where possible, or otherwise through alternate care programmes and long-term institutional care shall be of last resort.