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 54] [Entire Act] State of Jharkhand - Subsection Section 54(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (2)On receipt of information in respect of a cognizable offence against a child, the police shall register a First Information Report (FIR) forthwith.
