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 7] [Section 3] [Entire Act] Union of India - Subsection Section 3(i) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (i)Principle of presumption of innocence. - Any child shall be presumed to be an innocent of any mala fide or criminal intent up to the age of eighteen years.
