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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Punjab - Subsection

Section 22(p) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(p)to visit each institution where children are sent for care and protection or adoption at least once in three months to review the condition of children in institutions, with support of the State Government and suggest necessary action;