Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Punjab - Subsection Section 29(4) in The Juvenile Justice (Punjab) Rules, 1987 (4)If the inmate has no parent or guardian he may be sent to an aftercare organisation or in the event of employment having been found for him to the person who has undertaken to employ him.
