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[Cites 0, Cited by 0] [Section 80(4)] [Section 80] [Entire Act]

State of Chattisgarh - Subsection

Section 80(4)(b) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(b)If the application is prima facie satisfactory then the Child Welfare Committee shall authorize the Probation Officer to undertake the following steps : -