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

State of Rajasthan - Subsection

Section 62(8) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(8)If the juvenile or child is not found within twenty four hours, the officer-in-Charge shall report the matter to the nearest Police Station and missing person's bureau, but no adverse disciplinary action shall be taken against the juvenile or child and procedure laid down under the Act shall be followed.