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(3) in The Juvenile Justice (Punjab) Rules, 1987 (3)At the time of release or discharge a juvenile may be provided with a set of government clothing, if the Superintendent deems it necessary.
