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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)the Board or Committee shall take necessary steps to ensure completion of the inquiry and provide legal aid as well as counselling to the juvenile or child victim;