Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)Any individual who is willing temporarily to receive a juvenile or child in need of care, protection or treatment for a period, as may be necessary, may be recognized by the competent authority as a fit person after due verification of his credentials and reputation.