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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Rajasthan - Subsection

Section 73(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)In special cases, where parents or guardians have travelled a long distance from another state or district, the officer-in-Charge shall allow parents or guardians entry into the premises and a meeting with their children, provided they possess proper identification and are not reported to have subjected the juvenile or child to abuse and exploitation.