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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Rajasthan - Subsection

Section 69(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)Any suitable place or institution, the Manager of which is willing temporarily to receive a juvenile or child in need of care and protection for a period as may be necessary, may be recognized by the State Government as a fit institution on the recommendation of the competent authority.