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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Punjab - Subsection

Section 29(8) in The Juvenile Justice (Punjab) Rules, 1987

(8)The Superintendent may, subject to the approval of the Chief Inspector, allow at their own request such girls as have no place to go to stay in the institution after the period of their detention has expired till some other suitable arrangements are made.