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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(7) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(7)If the marriage proposal is approved, the Superintendent shall direct the suitor to deposit Rs. 200/ - which shall be the property of the inmate and shall be refunded to her after a year.