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[Cites 0, Cited by 2] [Section 52] [Entire Act]

Union of India - Subsection

Section 52(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)The Board or the Committee shall, after due verification of credentials, recognise any person fit to temporarily receive a child for care, protection and treatment of such child for a specified period and in the manner as may be prescribed.