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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(4)(v) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(v)To establish from the local authorities or from the Officer in charge of the Police Station in the area that no person in the home has a police record or has been convicted of a serious criminal offence rendering it undesirable for the child to associate with that person ;