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 10] [Entire Act]

State of Punjab - Subsection

Section 10(4) in The Juvenile Justice (Punjab) Rules, 1987

(4)If there is no institution either within the jurisdiction of the competent authority or nearby State for sending the juvenile suffering from dangerous diseases as required in sub-section (1) of section 31, necessary institutions shall be set up by the State Government/Administrator at such place as may be deemed fit by it.