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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(1) in The Juvenile Justice (Punjab) Rules, 1987

(1)Each institution shall provide for physical exercise and recreational facilities. The recreational facilities may include the provision of radio, television, library, music, games (indoor and out-door) etc., with the trained staff available for this purpose.