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 21] [Entire Act] State of Jharkhand - Subsection Section 21(10) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (10)An application for renewal of registration of an institution shall be disposed of within sixty days from the date of receipt of application.
