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 1] [Section 15] [Entire Act] Union of India - Subsection Section 15(ii) in The Commissions For Protection Of Child Rights Act, 2005 (ii)approach the Supreme Court or the High Court concerned for such directions, orders or writs as that Court may deem necessary;
