Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Rajasthan - Subsection Section 30(4) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011 (4)There shall be separate shelter homes for girls and boys as per clause (d) of sub-rule (2) of rule 40 of these rules.
