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 34] [Entire Act] State of Punjab - Subsection Section 34(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (4)The Board or the said Committee, as the case may be, shall have jurisdiction over the persons placed in after care organization.
