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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(2) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(2)A punishment book shall be maintained in each Home or Shelter by the Superintendent or the Assistant Superintendent who shall record full particulars of the punishment awarded by him/her together with the nature of offences, the names of the offenders and the number of previous punishments awarded to them.