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[Cites 0, Cited by 6] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(10) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(10)The District Magistrate shall be the grievances redressal authority for the Child Welfare Committee and anyone connected with the child, may file a petition before the District Magistrate, who shall consider and pass appropriate orders.