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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(17) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(17)The Committee may, while making an order in Form VIII placing a child under the care of a parent, guardian or a fit person pending inquiry or at the time of restoration, as the case may be, direct such parent, guardian or fit person to give an undertaking in Form IX.