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THE COMMISSIONS FOR PROTECTION OF CHILD RIGHTS (AMENDMENT) ACT, 2006

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No. 4 OF 2007

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[29th December, 2006]

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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:-

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1.

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Short title.

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1. Short title.- This Act may be called the Commissions for Protection of Child Rights (Amendment) Act, 2006.

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2.

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Amendment of section 4 of Act 4 of 2006.

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2. Amendment of section 4 of Act 4 of 2006.- 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.

K.N. CHATURVEDI,
Secy. to the Govt. of India.

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