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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(9) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(9)A case history of the juvenile or the child admitted to an institution shall be maintained as per Form XX, which shall contain information regarding his socio-cultural and economic background and these informations may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.