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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Punjab - Subsection

Section 21(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)On receiving information about child or juveniles in need of care and protection, if circumstances are such that the child or juvenile cannot be produced before the said Committee, the Committee may move out to reach the child or juvenile and hold its sitting at a place that is convenient for such child or juvenile.