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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Rajasthan - Subsection

Section 84(11) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(11)Any Police officer found guilty, after due inquiry, of torturing a child, mentally or physically, shall be liable to be removed from service, besides being prosecuted for the offence.