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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(2) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(2)Every newly admitted juvenile or child shall be allotted a case worker from amongst the Probation officers or Child Welfare officers or Social Workers or counsellors attached to the institutions or voluntary social workers or counsellors.