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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)All dispositional orders passed by the Board shall necessarily include an individual care plan, for the concerned juvenile in conflict with law, prepared by a probation officer or voluntary organization on the basis of interaction with such juvenile and his family where possible.