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[Cites 0, Cited by 2] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Juvenile Justice Act, 1986

(3)Every juvenile home to which a neglected juvenile is sent under this Act shall not only provide juvenile with accommodation maintenance and facilities for education vocational training and rehabilitation, but also provide him with facilities for the development of his character and abilities and give him necessary training for protecting himself against moral danger or exploitation and shall also perform such other functions as may be prescribed to ensure all round growth and development of his personality.