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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)The officer-in-charge, Probation officer or Child Welfare officer or Case-Worker, house father or house mother and other care givers and staff shall not employ a juvenile or child under their supervision or care and protection for their own purposes or take any private service from them.