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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Chattisgarh - Subsection

Section 93(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)All the case files maintained by the Institutions, the Child Welfare Committee and the Juvenile Justice Board should be computerized and networked so that the data is centrally available.