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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2)(b) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(b)The juvenile's or juvenile's in conflict with law or child's right to presumption of innocence shall be respected throughout the process of justice and protection, from the initial contact to alternative care, including aftercare.