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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(8) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)The requirements of producing a child received by a shelter home before the said Committee, inquiry and disposal under sections 32, 33, 38 and 39 shall apply only to shelter homes other than the dropin- centers.