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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(5) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(5)A case history of the juvenile or the child admitted to an institution shall be maintained which may contain information regarding his sociocultural and economic background and these information may invariably be collected through all possible and available sources, including home, parents or guardians, employer, school, friends and community.