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 82] [Entire Act] State of Jharkhand - Subsection Section 82(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017 (4)The Board or the Committee or the Children's Court, while directing restoration of the child, may pass order for an escort in Form 45, where necessary.
