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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Punjab - Subsection

Section 25(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)When a child is brought before the Committee, it shall assign the case to a social worker or case worker or Child Welfare Officer or Officer-in-charge, as the case may be, of the institution or any recognized agency for conducting the inquiry by passing an order in Form-XII.