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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(3)The Police apprehending a juvenile in conflict with law shall in no case send the juvenile in lockup or delay his charge being transferred to the Juvenile or the Child Welfare officer from the nearest Police Station, if such an officer has been designated.