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[Cites 0, Cited by 0] [Section 40(5)] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(5)(i) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(i)the standards of accommodation as per the norms laid down in sub-rule (2) of rule 40 shall be observed to the extent possible and shall include a minimum of following facilities: