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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Chattisgarh - Subsection

Section 83(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(4)Any facts discovered by the Inspection Committee which indicate the violation of legal provisions concerning the rights of children or the operation of a juvenile justice institution has occurred shall be communicated to the Competent Authorities for investigation and prosecution.