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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(4)(e) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)in case of a child surrendered by his biological parent or parents, the document of surrender shall be executed by the parent or parents before the Committee; and