Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47(3)] [Section 47] [Entire Act]

State of Chattisgarh - Subsection

Section 47(3)(d) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(d)based on the above care plan the appropriate linkage may be established with outside specialists and community-based welfare agencies, psychologists, psychiatrists, child guidance clinic, hospital and local doctors, open school etc. so as to access the best appropriate care for each child;