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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Punjab - Subsection

Section 46(9) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(9)A case history of the juvenile or the child admitted to an institution shall be maintained in Form XX, which shall contain information regarding his socio-cultural and economic background and this information may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.