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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Punjab - Subsection

Section 34(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The after care organization shall be available for eighteen year to twenty one year old persons, who have no place to go to or are unable to support themselves. The District or State Child Protection Units shall make collaboration with voluntary organizations as per the provisions of these rules.