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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2002

(3)A child, above two years of age, shall be produced before the Committee within forty eight hours of such admission excluding the journey time taken by the person or the organization; and for children under two years of age, the person or the organisation shall send a written report alongwith the photograph, within forty eight hours of admission, excluding the journey time.