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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)A list of names and the addresses of fit persons and fit institutions approved by the competent authority shall be kept in the office of the Board and Committee and shall be used when necessary.