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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(2)(viii) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(viii)the Board or Committee may consult Children's Committee set up in each institution to enquire into the fact of abuse and exploitation as well as seek assistance from relevant voluntary organizations, child rights experts, mental health experts or crisis intervention centres in dealing with matters of abuse and exploitation of juveniles or children in an institution.