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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Chattisgarh - Subsection

Section 10(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(4)When the child is presented first time before the Board, the Board shall immediately determine whether the child can be released on bail. If the child can be released on bail, then the court shall release the child either to a parent, guardian and fit person/institution or on personal bond by the child.