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 1] [Section 36] [Entire Act] Union of India - Subsection Section 36(2) in The Juvenile Justice Act, 1986 (2)Any person contravening the provisions of sub-section (1) shall be punishable with fine which may extend to one thousand rupees.
