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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)The Juvenile Justice Board shall consist of a Metropolitan/Chief Judicial Magistrate or a Judicial Magistrate of the first class, as the case may be, and two social workers of whom atleast one shall be a woman, forming a bench.