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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(3)(c) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(c)there shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility ; and