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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)While the leave of absence for short period generally not exceeding seven days excluding the journey time may be recommended by the officer-in-charge, but granting of such leave shall be by the Board or Committee.