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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Punjab - Subsection

Section 23(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The Committee shall take into consideration the age, developmental stage, physical and mental health, opinion of the child and the recommendation of the Child Welfare Officer or case worker, prior to disposal of cases.