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 51] [Entire Act] State of Punjab - Subsection Section 51(9) in The Juvenile Justice (Punjab) Rules, 1987 (9)that the preventive measures will be taken by the person under whose care the juvenile is placed to see that the child does not commit any offence punishable by any law in force in India;
