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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

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

(d)"Place of safety" means any place or institution (not being a police lock up or jail) the person in charge of which is willing to temporarily receive and take care of the child and which, in the opinion of the Competent Authority, may be a place of safety for the child;