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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Punjab - Subsection

Section 24(18) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(18)Whenever the Committee orders a child to be kept in an institution, it shall forward to the Officer-in-charge of such institution, a copy of the order of short term placement pending inquiry, in Form X with particulars of the home and parents or guardian and previous record.