Section 10(1)(iii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1)(iii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iii)releasing the child in the supervision or custody of fit persons or fit institutions or Probation Officers as the case may be, through an order in Form 3, with a direction to appear or present a child for an inquiry on the next date; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 10(1)(iii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016