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 15] [Entire Act] Union of India - Subsection Section 15(5) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (5)All persons, on selection shall mandatorily be given training under rule 89 within a period of sixty days from the date of appointment.
