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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Chattisgarh - Subsection

Section 60(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)The possession of personal effects is a basic element of the right to privacy and essential to the psychological well being of the child. The right of every child to possess personal effects and to have adequate storage facilities for them shall be fully recognized and respected.