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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(j) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(j)"officer-in-charge" or such other nomenclature as issued by the State Government, means a person appointed for the control and management of the institution;