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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(1)Officer-in-Charge of every institution for juveniles or children shall facilitate the setting up of Children's Committees for three different age groups of children, viz., 6-10 years, 11-15 years and 16-18 years and these Children's Committees shall be constituted solely by children.