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[Cites 0, Cited by 0] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(3) in Delhi Juvenile Justice (Care and Protection of Children) Rules, 2009

(3)Any breach of a bond or undertaking or of both given under sub-rule (2) of this rule, shall render the juvenile liable to be brought before the competent authority, who may make an order directing the juvenile to be sent to an institution home.