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 21] [Entire Act] State of Uttar Pradesh - Subsection Section 21(5) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004 (5)In case of delay in production before the Magistrate or the Board, the details of not doing so be recorded in the police daily or general diary.
