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 52] [Entire Act] Union of India - Subsection Section 52(3) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007 (3)In every institution, a record of money, valuables and other articles found with a juvenile shall be maintained in the "Personal Belongings Register".
