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[Cites 0, Cited by 3] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(3) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(3)[ The State Government shall review the pendency of cases of the Committee at every six months, and shall direct the Committee to increase the frequency of its sittings or may cause the constitution of additional Committees.