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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(11) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(11)The Competent Authority may while making an order placing a child under the care of a parent, guardian or fit person as the case may be direct such parent, guardian or fit person to enter into a bond in Form IV with or without sureties.