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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Chattisgarh - Subsection

Section 20(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)The detailed inquiry must be completed within 4 months unless special circumstances do not permit to do so in the interest of the child. Under such circumstances written extension must be taken by the Inquiring Officer/agency under section 33 (2) of the Act.