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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(3)The State Government with the help of State or District Child Protection Unit shall arrange for appropriate training and sensitization of functionaries of these departments from time to time in coordination with National Institute of Public Cooperation and Child Development and its Regional Centres.