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[Cites 0, Cited by 0] [Section 31(1)] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(1)(g) in The Juvenile Justice (Punjab) Rules, 1987

(g)to assist in the process of the juvenile's physical, mental, vocational economic, social and attitudinal post-release readjustment and ultimate rehabilitation; and