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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(4) in The National Commission For Protection Of Child Rights Rules, 2006

(4)All orders and decisions of the Commission shall be authenticated by the Member-Secretary or any other officer of the Commission duly authorised by the Member-Secretary with the prior approval of the Chairperson in this behalf.