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[Cites 0, Cited by 0] [Section 78(12)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(12)(F) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(F)The Child Welfare Committee shall ensure that no child is kept unauthorisedly in any of the organization which is not recognized under the provisions of the Act, either as a fit institution or as Children's Home or as licensed agency for adoption.