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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Chattisgarh - Subsection

Section 42(2) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(2)A list of names and the addresses of fit person and fit institutions approved by the Competent Authority shall be kept in the office of the Board/Committee and shall be used when necessary. Efforts shall be made to identify and recognize institutions, which meet the needs of children requiring specialized intervention and services.