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 24] [Entire Act]

State of Punjab - Subsection

Section 24(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)In case, the Committee is not sitting, the child may be produced before the individual member of the Committee for being placed in safe custody of fit person or fit institutions, as the case may be, till such time, as the child can be produced before the Committee.