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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Chattisgarh - Subsection

Section 9(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)Persons through whom a child alleged to be in conflict with law may be produced before the Board.
(a)The officers of the Special Juvenile Police Unit
(b)Any Police Officer
(c)The Child herself/himself
(d)Any recognized voluntary organization willing to take responsibility.