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 61] [Entire Act] State of Jharkhand - Subsection Section 61(1) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (1)The primary responsibility of the Person-in-charge is of maintaining the Child Care Institution and of providing care and protection to the children.
