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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)Procedure. - Need Assessment of child shall be done by a child psychologist or trained social worker within four days of arrival of the child in the contact. All other procedures may be such as prescribed in Chapter III of these Rules.