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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(3)(c) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(c)Such a surrendered deed shall explain the reason for surrender and other relevant information of the child. It shall be written in the regional language. The document shall contain the information that parent has a right to revoke the surrendered deed within two months from the date of execution of the said deed;