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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)In every institution, a register of money, valuables and other articles found with or on the person of a juvenile received therein shall be maintained which may be called the "personal Belonging Register".