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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(2)(vii) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(vii)in the event of any other crime committed in respect of juveniles or children in institutions, the Board or Committee shall take cognizance and arrange for necessary investigation to be carried out by the local Police Station or Special Juvenile Police Unit;