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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(5)(iii) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(iii)there shall be adequate lighting, ventilation, heating and cooling arrangements, safe drinking water and clean toilets, in terms of gender, age appropriateness and accessibility.