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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(4) in The Juvenile Justice (Punjab) Rules, 1987

(4)Any breach of the bond or undertaking or of both given under sub-rule (2) shall render the juvenile liable to be brought before the competent authority who may make an order directing the juvenile to be sent to an institution.