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 26] [Entire Act] Union of India - Subsection Section 26(5) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model) (5)Every possible effort shall be made to trace and associate the family and assistance of recognised voluntary organisation or childline may also be taken.
