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[Cites 0, Cited by 0] [Section 59(2)] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(2)(g) in Children Act, 1960

(g)the establishment, management and functions of after-care organisations; the circumstances in which, and the conditions subject to which, an institution may be recognised as an after-care organisation [and such other matters as are referred to in section 12;] [Added by Act 15 of 1978, section 19]