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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(1)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)at the time of release of such juvenile or child, the valuables and other articles kept in safe custody and the money deposited in the name of the juvenile or the child shall be handed over to the parent or guardian, as the case may be, with an entry made in this behalf in the register and signed by the Officer-in-charge;