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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(8) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)The firm or the authority, as the case may be, refereed to in sub-rule (7), shall also certify the expenditure from the Fund made by the secretary-cum-treasurer.