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

Union of India - Subsection

Section 3(c) in The National Commission For Protection Of Child Rights Rules, 2006

(c)[ has not been convicted or sentenced to imprisonment for an offence under any law for the time being in force] [Inserted by Notification No. GSR 207 (E) dated 24.3.2014]