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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)When a child is brought before the Committee, the Committee shall assign the case to a social worker or caseworker or child welfare officer or officer-in-charge as the case may be, of the institution or any recognized agency for conducting the inquiry through an order in Form-XII.