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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(3)The order of restoration of a juvenile or a child suffering from an infectious or contagious disease to his parents or guardian shall be based on the principle of best interest of the juvenile or child, keeping in mind the risk of stigmatization and discrimination and discontinuation of treatment.