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 93] [Entire Act] NCT Delhi - Subsection Section 93(5) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009 (5)The termination, resignation, or other vacancy caused in the advisory board and appointment of new members therein shall be done by the State Government.
