Legal Document View

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
[Cites 0, Cited by 0] [Section 78(4)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(4)(e) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(e)Serious efforts shall be made for counselling the parents so as to persuade them to retain the child and if the parents are still unwilling to retain then such children shall be kept initially in foster care or arranged for their sponsorship;