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

State of Punjab - Subsection

Section 32(4) in The Juvenile Justice (Punjab) Rules, 1987

(4)After committal of a juvenile by the competent authority to an institution recognised as a fit person or fit institution with collateral branches, the managers of such institutions may send the juvenile to any of the branches of such institution after giving an intimation to the competent authority under whose orders the juvenile was committed and to the Chief Inspector.