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[Cites 0, Cited by 0] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(10) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(10)The termination, resignation, or other vacancy caused in a advisory board and appointment of new members therein shall be done in the same manner as is done in case of the Committee.