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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(11) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(11)The Officer-in-charge shall in appropriate cases, order the payment of subsistence money, at such rates, as may be fixed from time to time, by the State or the District Child Protection Unit or the State Government, and the railway or road, or both fares, as the case may be.