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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(6) in The Juvenile Justice (Punjab) Rules, 1987

(6)When a juvenile is placed under the care of a parent or a guardian and the competent authority deems it expedient to place the juvenile under the supervision of a probation officer it shall issue a supervision order in Form II.