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[Cites 0, Cited by 0] [Section 33(2)] [Section 33] [Entire Act]

State of Punjab - Subsection

Section 33(2)(a) in The Juvenile Justice (Punjab) Rules, 1987

(a)comply with the standards of services as laid down by the State Government/Administrator from time to time and to ensure on all-round growth and development of juveniles placed under its charge;