Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Rajasthan - Subsection Section 41(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002 (1)On admission to a home established under the Act, every juvenile or the child shall be photographed and three copies of the photograph shall be obtained.
