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

State of Chattisgarh - Subsection

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

(g)A copy of the rules governing the observation/Special Home/Children Home and a written description of their rights and obligations in a language they can understand, together with the address of the authorities competent to deceive complaints such as Child Line, Child Welfare Committee, Juvenile Justice Board, neighbourhood committees, District level committees as well as the address of public or private agencies and organizations which provide legal assistance shall be provided to the child at the time of reception. The child shall have access to these at any time on request;