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 27(1)] [Section 27] [Entire Act] State of Punjab - Subsection Section 27(1)(b) in The Juvenile Justice (Punjab) Rules, 1987 (b)the juvenile is in need of change of environment or change of climate on health grounds, for taking treatment which is not available in the institution;