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State of Rajasthan - Section

Section 32 in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

32. Rehabilitation and Social Reintegration.

- The primary aim of rehabilitation and social reintegration is to help children in restoring their dignity and self-worth and mainstream them through rehabilitation within the family where possible, or otherwise through alternate care programmes and long-term institutional care shall be of last resort.