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

State of Punjab - Subsection

Section 5(8) in The Juvenile Justice (Punjab) Rules, 1987

(8)Whenever the competent authority orders a juvenile to be detained in an institution it shall forward to the Superintendent of such institution a copy of its judgment or as the case may be orders together with the order of detention in Form IV and particulars of the home and parents or guardian and previous record.