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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Punjab - Subsection

Section 62(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The Officer-in-charge shall forward a copy of every such entry to the District Child Protection Unit or State Government, with such remarks as he may desire to offer in explanation or otherwise and thereon, the designated authority shall issue such orders, as it may consider necessary.