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

State of Punjab - Subsection

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

(b)when an allegation of physical, sexual or emotional abuse comes to the knowledge of the Officer-in-Charge, a report shall be placed before the Board or Committee, who in turn, shall order for special investigation;