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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)For gathering the best available information it shall be incumbent upon the Police or the designated Juvenile or the Child Welfare Officer from the nearest police station to contact the parents or guardians of the juvenile in conflict with law and also apprise them of the juvenile's law breaking behavior.