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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Punjab - Subsection

Section 52(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Officer-in-charge of every institution for juveniles or children shall facilitate the setting up of Children’s Committees for three different age groups of children, viz., six year to ten years, eleven year to fifteen years and sixteen year to eighteen years and these Children’s Committees shall be constituted solely by children.