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[Cites 0, Cited by 0] [Section 89(3)] [Section 89] [Entire Act]

State of Chattisgarh - Subsection

Section 89(3)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)Nomination of the non official members of District Advisory Board shall be made by the concerning Collector of the district.