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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(3)(e) in The Juvenile Justice (Punjab) Rules, 1987

(e)The Superintendent shall then make a detailed investigation of all the circumstances connected with the cause and forward the same without delay along with the inquest report to the authorities concerned.