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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(5)The photograph shall also be taken immediately for records and the case worker or Probation officer or Welfare officer shall begin the investigation and correspondence with the person, the juvenile or child might have named.