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[Cites 0, Cited by 0] [Section 46(2)] [Section 46] [Entire Act]

State of Chattisgarh - Subsection

Section 46(2)(d) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(d)The child shall be allotted a locker to store his or her personal belongings and other valuables;