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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(7) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(7)If the juvenile or child runs away from the family during the leave period, the parent or guardian is required to inform the officer-in-charge of the institution immediately, and try to trace the juvenile or child and if found, the juvenile or child shall be brought back to the institution immediately.