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

State of Punjab - Subsection

Section 15(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(4)The timely information of the release of a juvenile and of the exact date of release shall be given to the parent or guardian, and the parent or guardian shall be invited to come to the institution to take charge of the juvenile on that date.