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[Cites 0, Cited by 0] [Section 56(2)] [Section 56] [Entire Act]

State of Punjab - Subsection

Section 56(2)(g) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(g)in the event of any other crime committed in respect of a juvenile or child in an institution, the Board or Committee shall take cognizance and arrange for necessary investigation to be carried out by the local police station or Special Juvenile Police Unit; and