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[Cites 0, Cited by 0] [Section 49(1)] [Section 49] [Entire Act]

State of Punjab - Subsection

Section 49(1)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)the juvenile's or child's money shall be kept with the Officer-incharge and valuables, clothing, bedding and other articles, if any, shall be kept in safe custody;