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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Child Welfare Committee shall hold its sittings in the premises of the children’s home or, at a place in proximity to the children’s home or, at a suitable premises in any institution run under the Act or these rules.