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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(11) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(11)In deserving cases, the Officer-in-Charge may provide the juvenile with such small tools, as may be necessary, to start a work or business subject to such maximum cost as may be fixed by the institution.