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[Cites 0, Cited by 0] [Section 39(1)] [Section 39] [Entire Act]

State of Chattisgarh - Subsection

Section 39(1)(a) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(a)children shall to informed for their own situations as well as the details of their family if known, the progress in resettlement and any other issue that may be relevant to the child;