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 2] [Entire Act] Union of India - Subsection Section 2(4) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (4)"administrator" means any district official not below the rank of Deputy Secretary to the State, on whom magisterial powers have been conferred;
