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[Cites 0, Cited by 8] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(1)The Committee shall have the final authority to dispose of cases for the care, protection, treatment, development and rehabilitation of the children as well as to provide for their basic needs and protection of human rights.