Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(7) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(7)The police or the designated Juvenile or the Child Welfare Officer, from the nearest police station, as the case may be, shall exercise the power of apprehending the juvenile in conflict with law only in cases of his alleged involvement in serious offences (entailing a punishment of more than seven years imprisonment for adults).