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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(2) in The Juvenile Justice (Punjab) Rules, 1987

(2)On being satisfied on report of the probation officer, the competent authority may send the neglected or delinquent juvenile, as the case may be, if necessary, on execution of a bond by the juvenile as nearly as in Form VI to the said relative or fit person on giving an undertaking by the said relative or fit person in Form VII.