Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Chattisgarh - Subsection

Section 62(5) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(5)Any breach of a bond or undertaking or the both given under sub-rule (3) above shall render the child liable to be brought before the Competent Authority who may make an order directing the child to be sent to home.