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COMMISSIONS FOR PROTECTION OF CHILD RIGHTS (AMENDMENT) ACT, 2006
No. 4 of 2007
[29th December, 2006]
An Act to amend the Commissions for Protection of Child Rights Act, 2005.
BE it enacted by Parliament in the Fifty-seventh Year of the Republic of India as follows:-
Short title:-
1. This Act may be called the Commissions for Protection of Child Rights (Amendment) Act, 2006.
Amendment of section 4 of Act 4 of 2006:-
2. In the Commissions for Protection of Child Rights Act, 2005, in the proviso to section 4, for the words “Minister in-charge of the Ministry of Human Resource Development”, the words “Minister in-charge of the Ministry or the Department of Women and Child Development” shall be substituted.
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103860
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