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 0] [Section 35] [Entire Act] State of Uttar Pradesh - Subsection Section 35(8) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (8)The strategy for children who have been juveniles or have left special homes shall be to help to return to normal life and adjust and adapt to their environment.
