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[Cites 0, Cited by 1] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(6) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(6)In anticipation of termination of the Committee and in order that no time is lost in constituting a new Committee, the State Government shall maintain a standing panel of eligible persons to be appointed as members of the Committee.