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 33] [Entire Act] State of Chattisgarh - Subsection Section 33(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006 (4)No girl child, during admission, shall be subjected to scrutiny and checkup by any male staff of the institution.
