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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(4)(b) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(b)if the offence is cognizable refer the case to the officer - in - charge of the Police Station within whose jurisdiction the Home of Shelter is situate, and send a report to the Chief Inspector.