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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Rajasthan - Subsection

Section 58(4) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(4)The officer-in-Charge shall, in special circumstances or as per orders of the Board or Committee, allow a juvenile or child to make telephonic communication with his parents or guardians or relatives.