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

State of Punjab - Subsection

Section 15(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The release shall be as per the pre-release and post-release plan prepared under the individual care plan and reviewed from time to time by the Management Committee and in all cases of release, necessary action shall be initiated well before the time of release and shall include preparation for post-release follow-up.