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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(2) in The Juvenile Justice (Punjab) Rules, 1987

(2)The State Government/Administrator may establish and maintain as many After Care Homes as may be necessary for the reception of the juveniles discharged from the juvenile homes and special homes for the purpose of enabling them to lead an honest, industrious and useful life.