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

State of Punjab - Subsection

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

(h)the Board or Committee may consult Children’s Committee setup in each institution to enquire into the fact of abuse and exploitation as well as seek assistance from the relevant voluntary organizations, child rights experts, mental health experts or crisis intervention centers in dealing with matters of abuse and exploitation of juveniles or children in an institution.