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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(7) in The Juvenile Justice (Punjab) Rules, 1987

(7)When a juvenile has been ordered to pay a fine under clause (e) of sub- section (1) of section 21 by a juvenile court and is ordered by it to be placed under the supervision of a probation officer, the juvenile court shall issue the supervision order as nearly as in Form III.