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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(19) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(19)Whenever the Committee, orders a child to be kept in a fit institution as part of restoration under clause (f) of the Explanation given below sub-section (3) of section 39 , it shall forward a copy of its order of restoration in Form XI to the Officer-in-charge of such institution.