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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(2)The schedule shall be arrived at in consultation with the inmates, Non-Government Organization working in the area of child rights, neighbourhood committees, District Level Committee specially those partnering with the institution shall to the greatest extent possible facilitate this planning of the schedule.