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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Punjab - Subsection

Section 85(9) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)All contracts and other assurances shall be in the name of the State Advisory Board and shall be its signed on behalf by the secretary-cum-treasurer and one member of the Board of the Management authorised by it.