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[Cites 0, Cited by 3] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in Children Act, 1960

(1)The Administrator may appoints as many probation officers, officers for the inspection of special schools, children's homes, observation homes or after-care organisations and such other officers as he may deem necessary for carrying out the purposes of this Act.