Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] Union of India - Subsection Section 30(x) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (x)ensuring that all efforts are made for restoration of abandoned or lost children to their families following due process, as may be prescribed;
