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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(9) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(9)All contracts and other assurances shall be in the name of the board of management and signed on their behalf by the Secretary-cum-Treasurer and one member of the board of the management authorised by it for the purpose.