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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Punjab - Subsection

Section 66(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)The decision to withdraw or to restore such certification or recognition may be taken, on the basis of a thorough investigation made by an Advisory Board, constituted under section 62 of the Act.