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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)Before passing an order, the Board shall obtain a social investigation report prepared by the Probation officer or by a recognized voluntary organization ordered to do so by the Board, and take the findings of the report into account.