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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(20) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(20)The child shall be placed in an institution close to the place where his parents or guardians belong, as far as possible, unless the child has been subjected to abuse or exploitation by parents or guardians, as the case may be.