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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Punjab - Subsection

Section 41(3) in The Juvenile Justice (Punjab) Rules, 1987

(3)The Headquarter's Organisation shall have a separate wing for the development of education, vocational training and rehabilitation services as well as for the placement of juveniles released from institutions. Such a wing shall also have a unit for women with a specific function of securing for girls, opportunities for their reintegration into the community, through marriage, employment, vocational placement, etc.