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 56] [Entire Act] State of Jharkhand - Subsection Section 56(5) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (5)The Board, shall on its own or on complaint received from the Committee, issue directions to the police to register an FIR immediately.
