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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Rajasthan - Subsection

Section 65(9) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(9)A quarterly follow-up report shall be submitted to the Board or Committee by the concerned Child Welfare officer or Probation officer or non-governmental organisation for a period of two years with a copy to the officer-in-charge of the institution from where the juvenile or child is restored.