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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Officer-in-Charge shall see that every juvenile or child received in the institution is searched, his personal belongings inspected and money or any valuables found with the juvenile is kept in the safe custody of the Officer-in- charge.