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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Uttar Pradesh - Subsection

Section 55(6) in U.P. Juvenile Justice (Care and Protection of Children) Rules, 2004

(6)The Central Government through the Ministry of Social Justice and Empowerment shall set up the Central Advisory Board to be headed by the Minister concerned and shall consist of the Secretary of the Ministry aforesaid, representatives from State Governments, leading Non-Governmental organizations, children's institution and academic institutions as members.