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[Cites 0, Cited by 0] [Section 19(1)] [Section 19] [Entire Act]

State of Punjab - Subsection

Section 19(1)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)does not fulfill the qualification and experience specified in the Act and these rules, and in such a case, the said Committee, shall after due inquiry and on establishment of such fact, reject his application.