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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(15) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(15)The child may be escorted by the police officer or representative of the voluntary organization or by any other arrangement as may be considered appropriate by the Committee with support from the District Child Protection Unit and in case of a girl child, a female escort shall accompany the child.