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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(3) in The Juvenile Justice (Punjab) Rules, 1987

(3)Where the State Government/Administrator is of the opinion that any institution other than an institution established under sub-rule (2) is fit for the reception of the juveniles to be sent there from the juvenile homes and special homes he may recognise such institutions as an Aftercare Home for the purposes of the Act.