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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(3)(f) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(f)subsequently, the child shall be placed in a specialized adoption agency or recognized and certified children’s home or in a pediatric unit of a Government hospital followed by production of the child before the said Committee within twenty-four hours; and