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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Rajasthan - Subsection

Section 83(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)Infrastructure shall consist of a Board Room, waiting room for children, a room for Principal Magistrate and Members, a record room, room for Probation officers, waiting room for parents and visitors, safe drinking water facility and toilets.