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 50] [Entire Act] State of Punjab - Subsection Section 50(15) in The Juvenile Justice (Punjab) Rules, 1987 (15)The Board of Management may delegate to one or more of the members such of its powers which in its opinion are merely ministerial or procedural.
