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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Punjab - Subsection

Section 75(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)Where a juvenile or child is ordered to be sent to the ordinary place of his residence or to a relative or fit person, execution of a bond by the juvenile or child without any surety, in Form VI, is necessary along with an undertaking by the said relative or fit person in Form V or Form IX, as the case may be.