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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2)(xliii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xliii)manner in which Central Government or State Government may independently evaluate the functioning of the Board, Committee, special juvenile police units, registered institutions, or recognised fit facilities and persons, including the period and through persons or institutions under sub-section (1) of section 55;