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 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(7) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(7)The photograph shall also be taken immediately for records and the case worker shall begin the investigation and correspondence with the person the child might have named.