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[Cites 0, Cited by 0] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(1) in The Juvenile Justice Act, 1986

(1)The State Government may appoint as many probation officers, officers for the inspection of special homes, juvenile homes, observation homes or after-care organisations and such other other officers as it may deem necessary for carrying out the purposes of this Act.