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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Chattisgarh - Subsection

Section 33(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)The Officer in charge of the institution shall not discharge the admitted child from the institution in any manner without the consent of the Child Welfare Committee.