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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(5)If necessary, the actual expenses of the parent's or guardian's journey both ways and of the juvenile's journey from the institution shall be paid to the parent or guardian by the officer- incharge at the time of the release of the juvenile.