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

State of Punjab - Subsection

Section 24(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)The Committee can suo motu take cognizance of cases brought to their notice and reach out to a child in need of care and protection where necessary, and the District or the State Child Protection Unit or the State Government shall provide necessary support and assistance to the Committee for carrying out such functions.