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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(b) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(b)Unlawful conduct which is done for survival, or is due to environmental or situation factors or is done under control of adults or peer groups, is ought to be covered by the principles of innocence.