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Chhattisgarh HC: Participation in Election Campaign Not ‘Misuse of Power’ Under JJ Act - (12 Apr 2021)

CIVIL

Chhattisgarh High Court has held that merely because a person, who is a member of a Child Welfare Committee, participates in an election campaign in favour of a candidate, does not mean that such person has indulged in "misuse of power" conferred under by the Juvenile Justice (Care & Protection of Children) Act, 2015.

Tags : CHHATTISGARH HIGH COURT   PARTICIPATION IN ELECTION CAMPAIGN  

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