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 13] [Entire Act] State of Punjab - Subsection Section 13(6) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (6)The Board may by order release of a juvenile in conflict with law on execution of a personal bond without surety in Form VI.
