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[Cites 0, Cited by 0] [Section 30(1)] [Section 30] [Entire Act]

State of Punjab - Subsection

Section 30(1)(b) in The East Punjab Children Act, 1949

(b)released on probation of good conduct and committed to the care of his parent or guardian or other adult relative or other fit person on such parent, guardian, relative or person executing a bond, with or without sureties, as the court may require, to be responsible for the good behaviour of the youthful offender for any period not exceeding 3 years and for the observance of such other conditions as the court may impose for securing that the youthful offender may lead an honest and industrious life and may further order that the youthful offender released under this clause be placed under the supervision of a probation officer.