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

State of Punjab - Subsection

Section 15(8) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)If the juvenile has no parent or guardian, he may be sent to an aftercare organization, or in the event of his employment, to the person, who has under-taken to employ the juvenile.