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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2)(ii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(ii)to provide for the manner in which the child alleged to be in conflict with law may be sent to an observation home or place of safety, as the case may be.