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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Punjab - Subsection

Section 16(1)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)where the National or the State Commission for Protection of Child Rights takes suo motu cognizance of violation of the provisions of section 21, it shall inform the District or the State Child Protection Unit and the State directing them to initiate necessary action through the Board.