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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(3)All dispositional orders passed by the Board shall necessarily include an individual care plan for the concerned juvenile in conflict with law, prepared by a Probation officer or voluntary organization on the basis of interaction with the juvenile and his family where possible.