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 13] [Entire Act] Union of India - Subsection Section 13(4) in The Juvenile Justice Act, 1986 (4)Every juvenile taken charge of under section (1) shall, unless he is kept with his parent or guardian be sent to an observation home (but not to a police station or jail) until he can be brought before a Board.
