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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(6) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(6)The Officer-in-charge shall see that the personal belongings of the juvenile or child received by the institution are kept in safe custody and recorded in the Personal Belongings the Register, and such items shall be returned to the juvenile or child, when he leaves the institution.