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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Punjab - Subsection

Section 50(2) in The Juvenile Justice (Punjab) Rules, 1987

(2)The Fund shall be applied :-
(a)to implement programmes for the welfare and rehabilitation of juveniles;
(b)to pay grant-in-aid to non-offical organisations; and
(c)to do all other things that are incidental and conducive to the above purposes.