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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(1)(i) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(i)send quarterly information, about the juveniles in conflict with law produced before it to the District, the State Child Protection Unit, the State Government and also to the Chief Judicial Magistrate, or Chief Metropolitan Magistrate, as the case may be ; for review as envisaged under sub-section (2) of section 14 ; and