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

State of Punjab - Subsection

Section 24(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)In case, the individual member is also not accessible, or that the hours are odd, the child shall be taken by a non-Governmental organisation or Childline or Police to an appropriate institution for children registered under the Act with all the necessary documents, and placed in such institution till the time of production before the Committee.