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

State of Punjab - Subsection

Section 15(13) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(13)Where a girl has no place to go after release and requests for stay in the institution after the period of her stay is over, the Officer-incharge may, subject to the approval of the competent authority, allow her stay till the time some other suitable arrangements are made.