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

Union of India - Subsection

Section 54(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(1)A complaint of an offense against a child may be made by child, family, guardian, friend or teacher of the child, childline services or any other individual or institutions or organization concerned.