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 59] [Entire Act] State of Punjab - Subsection Section 59(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (1)The State Government may appoint Inspection Committees for children's homes for the State, a district or city, as the case may be, for a period of three years.
