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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(6) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(6)A report of misconduct should be presented promptly to the competent authority, which should decide on it without undue delay. The concerned Competent Authority should conduct a thorough examination of the case.