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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Punjab - Subsection

Section 80(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)Any report of physical, sexual or emotional abuse of a juvenile or a child in an institution or outside, by a caregiver, shall hold them liable for disqualification after due inquiry.