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[Cites 0, Cited by 0] [Section 30(4)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(4)(c) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)if the surrendered child is inevitable, a deed of surrender in Form XV shall be executed on a non judicial stamp paper in the presence of the Committee;