Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(1) in The Juvenile Justice (Punjab) Rules, 1987

(1)The State Government/Administrator shall create a fund to be called the "Juvenile Justice Fund" (hereinafter in this rule referred as fund) for the welfare and rehabilitation of the juveniles dealt with under the provisions of the Act.