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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(1)(c) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(c)release the juvenile in the supervision or custody of fit persons or fit institutions or Probation officers as the case may be, through an order in Form-I, with a direction to appear or present a juvenile for an inquiry on a next date;