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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)The objective of these homes shall be to enable such children to adopt to the society and during their stay in these transitional homes these children will be encouraged to move away from an institution-based life to a normal one.