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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Punjab - Subsection

Section 27(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The shelter homes or drop-in-centers shall have the minimum facilities of boarding and lodging, besides the provision for fulfillment of basic needs in terms of clothing, food, health care and nutrition, safe drinking water and sanitation.