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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The photograph shall also be taken immediately for records and the case worker or probation officer or welfare officer, as the case may be, shall begin the investigation and correspondence with the person, the juvenile or child, might have named.