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[Cites 0, Cited by 1] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)The State Government shall appoint inspection committees for the State and district, as the case may be, for all institutions registered or recognised to be fit under this Act for such period and for such purposes, as may be prescribed.