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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2) in The Juvenile Justice (Punjab) Rules, 1987

(2)Where a juvenile has been placed under the supervision of a probation officer, the competent authority shall impose a condition that all necessary assistance shall be rendered by the parent, guardian or fit person as the case may be, to the probation officer to enable him to carry out the duties of supervision.