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 69] [Entire Act] State of Jharkhand - Subsection Section 69(9) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (9)The child shall be provided food to eat and drink,if the child is hungry, irrespective of the time of receiving such child.
