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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Punjab - Subsection

Section 68(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The grants-in-aid may be provided to an organisation at such rates, as may be sufficient to meet the prescribed norms, in the manner and subject to the conditions as may be mutually agreed to by such organization and the State Government.