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 73] [Entire Act]

NCT Delhi - Subsection

Section 73(2) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(2)In special cases, where parents or guardians have travelled a long distance from another state or district, the Officer-in-Charge shall allow parents or guardians entry into the premises and a meeting with their children, provided they possess proper identification and are not reported to have subjected the juvenile or child to abuse and exploitation.