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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(8) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(8)Loans may be arranged for the youth in an after care programme aspiring to set up entrepreneurial activities on the basis of an application made by them, and after due verification of the need for such a loan, necessary professional advice and training shall be made available to the youth in such after care programme.