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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(1)(c) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)the concerned probation officer of such apprehension to enable him to obtain information regarding social background of the said juvenile and other material circumstances likely to be of assistance to the Board for conducting the inquiry.