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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(10) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(10)The follow-up report shall clearly state the situation of the juvenile or child post restoration and the juvenile’s or child’s needs to be met by the State Government in order to reduce further vulnerability of the juvenile or child.