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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(a) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(a)at the time of initiating the inquiry, the Board shall satisfy itself that the juvenile in conflict with law has not been subjected to any ill-treatment by the police or by any other person, including a lawyer or probation officer and take corrective steps in case of such ill-treatment;