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[Cites 0, Cited by 0] [Section 41(6)] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(6)(a) in The Juvenile Justice (Punjab) Rules, 1987

(a)physical setting in terms of buildings, space requirements, living quarters for juveniles, class rooms, sick rooms, water supply and sanitary arrangements, playgrounds, quarters on the premise for essential staff, general cleanliness, etc.