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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Punjab - Subsection

Section 61(13) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(13)Where a follow-up is not possible due to unavailability of Government functionaries or Non-Governmental organisations, the concerned District Child Protection Unit shall provide necessary assistance and support to the concerned Committee.