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 42] [Entire Act] State of Punjab - Subsection Section 42(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (3)The environment in an institution shall be free from abuse, allowing juveniles or children to cope with the situation and regain confidence.
