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[Cites 0, Cited by 0] [Section 78(10)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(10)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)In the case of surrendered child it shall be the duty of the Juvenile Justice Board to ascertain from the parents about the authenticity of the declaration given by the biological parents. While doing so the parents can be informed that their declaration can be used against them as witness;