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[Cites 0, Cited by 9] [Entire Act]

Union of India - Section

Section 54 in The Juvenile Justice Act, 1986

54. Visitors.

(1)The State Government may nominate not more than three non-officials to be Visitors for each of the homes established under this Act.
(2)A visitor nominated for a home under sub-section (1) shall periodically visit such home and make a report to the State Government.