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[Cites 0, Cited by 0] [Section 79] [Entire Act]

State of Rajasthan - Subsection

Section 79(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)Where a juvenile or child is ordered to be sent to the ordinary place of residence or to a relative or fit person, execution of a bond by the juvenile or child without any surety, in Form VI, is necessary along with an undertaking by the said relative or fit person in Form V or IX as the case may be.