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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(2)(c) in The Juvenile Justice (Punjab) Rules, 1987

(c)a report shall be sent to the Police Station along with the detailed description of the juvenile, with identification marks and a photograph, with a copy to the authorities concerned with the placement of the juvenile in the institution; and