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

State of Rajasthan - Subsection

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

(iv)the Board or Committee shall take necessary steps to ensure completion of all inquiry and provide legal aid as well as counselling to the juvenile or child victim;