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[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(3)(e) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(e)this report, together with the report prepared by a Medical Officer who has examined the child upon admission, shall be forwarded to the 'Monitoring and Evaluation Committee' of each Home for purposes of determining the most appropriate placement for the child within the institution and the specific type and level of care and programme required to be pursued.