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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Punjab - Subsection

Section 42(4) in The Juvenile Justice (Punjab) Rules, 1987

(4)The Chief Inspector shall, either on his own inspection or on the inspection report of other inspecting staff, communicate to the Superintendent of the institution so inspected such suggestions or directions as he may deem fit and necessary.