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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(4) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(4)The general unauthorized carrying and use of weapons or any other instruments of violence such as canes, sticks, chains, belts, ropes and whips by functionaries shall be prohibited in all institutions established under the Act.