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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The Board or the Child Welfare Committee, as the case may be, shall make an order in Form XVIII for support to a juvenile or child through sponsorship programmes and send a copy to the District or State Child Protection Unit or the State Government for appropriate action