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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(2)(ii) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(ii)when an allegation of physical, sexual or emotional abuse comes to the knowledge of the officer-in-Charge, a report shall be placed before the Board or Committee, who in turn, shall order for special investigation;