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[Cites 0, Cited by 1] [Section 18(1)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(1)(e) in The Juvenile Justice (Care and Protection of Children) Act, 2015

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