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[Cites 0, Cited by 2] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(3) in Children Act, 1960

(3)Every children's court shall be assisted by a panel of two honorary social workers possessing such qualifications as may be prescribed, of whom at least one shall be a women, and such panel shall be appointed by the Administrator.] [Substituted for the original sub-section 2 by Act 15 of 1978, section 5]