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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(1)(e) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(e)in all cases of release pending inquiry, the Board shall notify the next date of hearing, not later than 15 days of the first summary enquiry and also seek social investigation report from the concerned Probation Officer through an order passed in Form-III;