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[Cites 0, Cited by 0] [Section 78(9)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(9)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)Adopted children or Adoptive Parents or Probation Officers or Social Workers of accredited Children's Homes shall have the right to make complaints or initiate disruption processes by writing to the Child Welfare Committee/Juvenile Justice Board;