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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Rajasthan - Subsection

Section 66(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)The officer- in-charge shall forward a copy of every such entry to the District Child Protection Unit or State Government, with such remarks as he may desire to offer in explanation or otherwise; and thereon, the designated authority shall issue such orders as he may consider necessary.