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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(10) in The Juvenile Justice (Punjab) Rules, 1987

(10)The Superintendent of the said institution may on receipt of the information intimate in writing objections, if any, to the committal of the juvenile and the objections shall be fully taken into consideration by the competent authority before the juvenile is committed to the said institution.