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[Cites 0, Cited by 5] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(4) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(4)In case a person under this section is required to be kept in protective custody, while the person's claim of being a child is being inquired into, such person may be placed, in the intervening period in a place of safety.