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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(11) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(11)The officer-in-charge shall in appropriate cases, order the payment of subsistence money, at such rates as may be fixed from time to time, by the State or the District Child Protection Unit or the State Government, and the railway or road, or both, fares, as the case may be.