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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(2) in The Juvenile Justice (Punjab) Rules, 1987

(2)The following shall be the prohibited articles, namely :-
(a)fire arms;
(b)alcohol and spirit of every description;
(c)bhang, Ganja, opium and other narcotic drugs or psychotropic substances; or
(d)any other article specified in this behalf by the State Government/Administrator by general or special orders.