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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The officer-in-charge, probation officer or child welfare officer or case-worker, house father or house mother and other care givers and staff, shall not employ a juvenile or child under their supervision or care and protection for their own purposes or take any private service from them.