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[Cites 0, Cited by 33] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in Children Act, 1960

(1)The Administrator may, by notification in the Official Gazette, constitute for any area specified in the notification, one or more Child Welfare Boards for exercising the powers and discharging the duties conferred or imposed on such Board in relation to neglected children under this Act,