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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(1) in The Juvenile Justice (Punjab) Rules, 1987

(1)Every Chief Inspector, Inspector and Assistant Inspector shall, during his inspection or visit to an institution, give every juvenile committed or remanded to its care an opportunity to make any complaint or application to him which such juvenile may wish to make.