Legal Document View

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
[Cites 0, Cited by 0] [Section 35(3)] [Section 35] [Entire Act]

State of Andhra Pradesh - Subsection

Section 35(3)(d) in Andhra Pradesh Juvenile Justice (Care and Protection of Children) Rules, 2003

(d)The Superintendent shall hold an enquiry about each escape and send his report to the competent authority and the Commissioner;