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[Cites 0, Cited by 0] [Section 41(7)] [Section 41] [Entire Act]

State of Chattisgarh - Subsection

Section 41(7)(b) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(b)Special investigations and reports that are required to be undertaken by the Police shall be made in addition to which social investigation reports may also be made by the social workers of the Special Juvenile Police Unit. The social investigation report of the social worker attached to the Special Juvenile Police Unit may be considered;