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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)The decision etc withdraw or to restore the certificate, or recognition of the organisation may be taken, on the basis of a thorough investigation by a specially constituted advisory board under Section 62 of the Act.