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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(9) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (9)When a juvenile is produced before an individual member of the Board, the order given by the member shall be ratified in the next meeting of the Board.
