Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46(12)] [Section 46] [Entire Act] State of Punjab - Subsection Section 46(12)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (b)all care plans shall include a plan for the juveniles or childs restoration, rehabilitation, re integration and follow-up;