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[Cites 0, Cited by 1] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(i) in The Commissions For Protection Of Child Rights Act, 2005

(i)where the inquiry discloses, the Commission of violation of child rights of a serious nature or contravention of provisions of any law for the time being in force, it may recommend to the concerned Government or authority the initiation of proceedings for prosecution or such other action as the Commission may deem fit against the concerned person or persons;