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

State of Punjab - Subsection

Section 35(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The State Government with the help of State or District Child Protection Unit, shall identify the roles and responsibilities of each department at State or District level, for effective implementation of the Act and these rules and inform them through a notification.