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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Officer-in-charge, shall maintain a roster of the cases of juveniles in conflict with law which will be released on the expiry of the period of stay as ordered by the Board.