Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 78(1)] [Section 78] [Entire Act]

State of Chattisgarh - Subsection

Section 78(1)(d) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(d)The agency which receives a child or an infant should report to the nearest police station and also the child Welfare Committee at the earliest within six hours. Police on receipt of such reports shall make an entry in register and an intimation shall be sent to the Juvenile Police Unit for appropriate enquiry. The Police should 111c a status report to Child Welfare Committee within a week;