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[Cites 0, Cited by 3] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in The Commissions For Protection Of Child Rights Act, 2005

(1)A State Government may constitute a body to be known as the.........(name of the State) Commission for Protection of Child Rights to exercise the powers conferred upon, and to perform the functions assigned to, a State Commission under this Chapter.