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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Punjab - Subsection

Section 5(9) in The Juvenile Justice (Punjab) Rules, 1987

(9)The Superintendent of an institution certified as juvenile home under sub-section (2) of section 9 or as special home under sub-section (2) of section 10 or recognised as observation home under sub-section (2) of section 11 shall be informed in advance by the competent authority before any juvenile is committed to it.