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[Cites 0, Cited by 0] [Section 29(3)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3)(a) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(a)preparing and following individual care plans for every child, with rights based approach, specifically addressing the child's physical and mental health, emotional needs, education, skill development, protection and special needs if any;