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] [Section 24] [Entire Act]

State of Jharkhand - Subsection

Section 24(6) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(6)The District Child Protection Unit, in case of individual sponsorship, shall open a account in the name of the child to be operated preferably by the mother. The money shall be transferred directly from the bank account of the District Child Protection Unit to the bank account of the child.