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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Rajasthan - Subsection

Section 93(6) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(6)The termination, resignation, or other vacancy caused in an advisory board and appointment of new members therein shall be done in the same manner as is done in case of the competent authority.