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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(1) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(1)The State Government shall circulate a copy of the Act and the rules framed thereunder to establish effective linkages between various government, non-government, corporate and other community agencies for facilitating the rehabilitation and social reintegration of juveniles or children through the Board or the Committee as the case may be.