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[Cites 0, Cited by 3] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)The Committee shall consist of a Chairperson, and four other members as the State Government may think fit to appoint, of whom atleast one shall be a woman and another, an expert on the matters concerning children.