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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(1) in The Juvenile Justice (Punjab) Rules, 1987

(1)Any individual or a suitable place or institution, the occupier or manager of which is willing temporarily to receive a juvenile in need of care, protection or treatment for so long a period as may be necessary may be recognised by the State Government/Administrator as fit person or fit institution.