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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Punjab - Subsection

Section 28(3) in The Juvenile Justice (Punjab) Rules, 1987

(3)When a licence has been revoked and the juvenile refuses or fails to report to the institution to which he was directed so to return, any police officer may on the advice of the authority revoking the licence arrest the juvenile without warrant and arrange him to be sent to the institution.