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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1) in The Juvenile Justice Act, 1986

(1)The State Government may constitute an Advisory Board to advice it on matters relating to the establishment and maintenance of homes, mobilisation or resources, provision of facilities for education training and rehabilitation of neglected and delinquent juveniles and coordination among the various official and non official agencies concerned.