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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Juvenile Justice Act, 1986

(4)In determining the special home, or any person or institution to whose custody a juvenile is to be committed or entrusted under this Act. the Court shall pay due regard to the religious denomination of the juvenile to ensure that religious instruction contrary to the religious persuasion of the juvenile is not imparted to him.