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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Rajasthan - Subsection

Section 52(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)The officer-in-Charge shall see that every juvenile received in the institution is searched, his personal belongings inspected and money or any valuables found with the juvenile is kept in the safe custody of the officer-in-Charge.