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 2] [Section 99] [Entire Act] Union of India - Subsection Section 99(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (2)Notwithstanding anything contained in this Act, the victim shall not be denied access to their case record, orders and relevant papers.
