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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The application referred to in to sub-rule (1), shall be made to the Deputy Commissioner or the District Programme Officer of the District or the Competent Authority, as the case may be, who shall, after due inquiry, send its recommendation to the State Government for granting recognition or certification.