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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Punjab - Subsection

Section 35(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The State Government shall circulate a copy of the Act and these rules to establish effective linkages between various Government, Non-Government, corporate and other community agencies for facilitating the rehabilitation and social re-integration of juveniles or children through the Board or the Committee, as the case maybe.