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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(e) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(e)"community service" implies service rendered to the society by juveniles in conflict with law in lieu of or in addition to other judicial remedies and penalties, which is not degrading and dehumanizing. Examples of this may include (only non hazardous part) :