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 44] [Entire Act] State of Punjab - Subsection Section 44(3) in The Juvenile Justice (Punjab) Rules, 1987 (3)A Probation Office shall not employ a juvenile under his supervision for his own private purposes or take any private services from him.
