(l)"Child in need" means all children including those whose rights are being violated or who need special attention and/or protection and shall include, for the purposes of this Act:-(i)Child in need of care and protection and juvenile in conflict with law as defined in the Juvenile Justice (Care and Protection of Children) Act, 2000 (56 of 2000).(ii)Child labour;(iii)Street Children;(iv)A child who has been dedicated;(v)[ omitted [Omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].](vi)omitted](vi)A child in a Home, registered or otherwise;(vii)[Omitted vide Act 20 of 2005.] [Omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].](viii)A child in foster-care;(ix)Child in situation of abuse;(x)A differently abled child;(xi)Children of prisoners;(xii)Children of commercial sex workers;(xiii)A child who is vulnerable;(xiv)A child whose parents are separated or divorced;(xv)A child who has an illness or disease or ailment which has a social stigma attached to it e.g. HIV, Leprosy.(ll)[ "child in difficult circumstances" means a child in need which is exposed to or is likely to be exposed to child abuse or sexual offences or child trafficking or commercial sexual exploitation or violation of his or her rights;] [Inserted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].]
