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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Punjab - Subsection

Section 9(12) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(12)The Police or the designated Juvenile or the Child Welfare Officer from the Special Juvenile Police Unit, or the recognized voluntary organization shall be responsible for the safety of the juveniles and ensure the provision of food and basic amenities to such juveniles, apprehended or kept under their charge during the period, such juveniles are with them.