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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Punjab - Subsection

Section 65(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)Any suitable place or institution, the manager of which is willing temporarily to receive a juvenile or child in need of care and protection for a period, as may be necessary, may be recognized by the State Government as a fit institution on the recommendation of the competent authority.