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[Cites 0, Cited by 1] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)The Central or State advisory board shall consist of such persons as the Central Government or the State Government, as the case may be, may think fit and shall include eminent social workers, representatives of voluntary organisation in the field of child welfare corporate sector, academicians, medical professional and the concerned Department of the State Government.