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 81(7)] [Section 81] [Entire Act]

State of Chattisgarh - Subsection

Section 81(7)(c) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(c)Appropriate proof or record of death/divorce/separation/disability/illness/income Of parent or child, shall be verified and attached to the case file and a report shall be prepared and submitted to the District Advisory Board by the Probation Officer/Case Worker and Social Worker.