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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Chattisgarh - Subsection

Section 54(1) in Chhattisgarh Juvenile Justice (Care and Protection of Children) Rules, 2006

(1)Education shall be provided outside the institution wherever possible in formal schools run by the State/State Aided Institution/Institutions recognized by the State. Such education shall be provided by qualified teachers through programmes integrated with the education system of the country so that, after release, children may continue their education without difficulty.