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State of Punjab - Section

Section 36 in The Juvenile Justice (Punjab) Rules, 1987

36. Identity photos.

- On admission to an institution established under the Act every juvenile shall be photographed and three copies of the photograph shall be obtained. One photograph shall be kept in the case file of the inmate, one shall be fixed with the index card and the third one shall be kept in an album serially. The negative shall be kept in another album.