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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Chattisgarh - Subsection

Section 83(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)After completing the inspection, the Committee shall be required to submit a report on the findings within the shortest possible time not exceeding fifteen days. The report should include the suggestion, request or complaint as made by the concerned person, an objective evaluation of the compliance of the facilities with the relevant provisions of these rules.