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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(5)For the purposes of section 41 of the Act, 'court' means Civil Court which has jurisdiction in the matters of adoption and guardianship in the district and may include the court of the district judge, family courts and city civil court.