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[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Rajasthan - Subsection

Section 78(1)(ii) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(ii)no child shall be transferred or proposed to be transferred only on the ground that the child has created problems or, has become difficult to be managed in the existing institution or, is suffering from a chronic or terminal illness or, on account of disability;