Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46] [Entire Act] State of Rajasthan - Subsection Section 46(8) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011 (8)The recommendations of mental health experts shall be maintained in every case file and integrated into the care plan for every child.
