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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(3)(e) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(e)If a surrender deed is executed by any one of the parent, in such case the person who executes deed should declare the present position of the second parent. In case of the death of any one parent, the death certificate shall be produced. In such circumstances the report of the Probation Officers shall be called by the Child Welfare Committee and the procedure relating to the abandoned children shall be followed.