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[Cites 0, Cited by 2] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(e) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(e)direct the juvenile to be released on probation of good conduct and placed under the care of any parent, guardian or other fit person, on such parent, guardian or other fit person executing a bond, with or without surety, as the Board may require, for the good behaviour and well-being of the juvenile for any period not exceeding three years;