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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(6) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(6)Before declaring any person as a fit person or recommending an institution as a fit institution, the competent authority shall hold due enquiry and only on being satisfied, recognition shall be given.