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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Punjab - Subsection

Section 55(e) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)the Officer-in-charge shall also immediately give intimation to the nearest Magistrate empowered to hold inquests and to the Board or the Committee, as the case may be;