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[Cites 0, Cited by 0] [Section 51(6)] [Section 51] [Entire Act]

State of Punjab - Subsection

Section 51(6)(b) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(b)The officer-in-charge or child welfare officer shall file a quarterly progress report of every juvenile or child in the case file, and send a copy to the District Child Protection Unit and Board or Management Committee, as the case may be.