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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(3)(a) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(a)A Magistrate with special knowledge or training in child psychology .or child welfare shall be designated as the principal Magistrate of the Board.