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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Chattisgarh - Subsection

Section 24(3) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(3)The Officer-in-Charge shall be authorised to detain in the Observation Home a child brought during the night till he is produced before the Juvenile Justice Board, the next day for obtaining an order.