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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)On receipt of transfer order from the local authority, the Officer-in-Charge shall arrange to escort the child at the Government expenses to the place or person as specified in the order.