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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Chattisgarh - Subsection Section 2(f) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006 (f)"Pre-adoptive foster Care" means placement of a child in a family temporarily till the child can be rehabilitated in a permanent home;
