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 54] [Entire Act] State of Jharkhand - Subsection Section 54(17) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (17)Separate rooms for vulnerable witnesses may be designated in every Court Complex to record the evidence of child witnesses.
