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[Cites 0, Cited by 0] [Section 55(6)] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(6)(b) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(b)The officer-in-charge or Child Welfare officer shall file a quarterly progress report of every juvenile or child in the case file and send a copy to the District Child Protection Unit and Board or Committee, as the case may be.