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[Cites 0, Cited by 4] [Section 2(14)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(14)(v) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(v)who has a parent or guardian and such parent or guardian is found to be unfit or incapacitated, by the Committee or the Board, to care for and protect the safety and well-being of the child; or