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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Punjab - Subsection

Section 75(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)Any breach of a bond or undertaking or of both, given under subrule (2), shall render the juvenile liable to be brought before the competent authority, who may make an order directing the juvenile to be sent to an institution home.