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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(2) in The Juvenile Justice (Punjab) Rules, 1987

(2)Immediate action in accordance with the provisions of section 48 of the Act shall be taken in respect in the juvenile who is/was suffering from leprosy, is/was of unsound mind or is/was addicted to a drug.