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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)If necessary, the actual expenses of the parent's or guardian's journey both ways and of the juvenile's journey from the institution shall be paid to the parent or guardian by the Officer in- charge at the time of the release of the juvenile.