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[Cites 0, Cited by 0] [Section 33(9)] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(9)(a) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(a)A thorough enquiry by the probation officer or caseworkers or police, as the case may be, shall be conducted and a report containing findings submitted within a maximum period of one month;