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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(12) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(12)In deserving cases, the officer-in-charge may provide the juvenile with such small tools, as may be necessary, to start a work or business subject to such maximum cost as may be fixed by the institution which shall also form part of the post-release plan.