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[Cites 0, Cited by 3] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)The Central Government or State Government may independently evaluate the functioning of the Board, Committee, special juvenile police units, registered institutions, or recognised fit facilities and persons, at such period and through such persons or institutions as may be prescribed by that Government.