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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(1)(e) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)when a juvenile or child in an institution dies, the valuable and other articles left by the deceased and the money deposited in the name of the juvenile or child shall be handed over by the Officer-incharge to any person ,who establishes his claim thereto and executes an indemnity bond;