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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Punjab - Subsection

Section 32(3) in The Juvenile Justice (Punjab) Rules, 1987

(3)A list of names and the address of fit persons and fit institutions, approved by the State Government/Administrator shall be kept in the office of the Chief Inspector and shall be made available to the competent authority wherever necessary.