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 110(2)] [Section 110] [Entire Act] Union of India - Subsection Section 110(2)(xxxiii) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (xxxiii)manner of providing financial support to any child leaving institutional care on completing eighteen years of age under section 46;