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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Rajasthan - Subsection

Section 77(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)When any juvenile or child is produced before a Magistrate other than Board or Committee, and the Magistrate is of the opinion that such person is a juvenile or child, he shall record his reasons and send the juvenile or child to the appropriate competent authority.