Section 2(1)(e) in The Jammu And Kashmir Juvenile Justice (Care And Protection Of Children) Act, 2013

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"child in need of care and protection" means a child-

(i)who is found without any home or settled place or abode and without any ostensible means of subsistence;

(ii)who is found begging, or who is either a street child or a working child;

(iii)who resides with a person (whether a guardian of the child or not) and such person-

Legal Document View