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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(c) in The Juvenile Justice Act, 1986

(c)direct the juvenile to be released on probation of good conduct and placed under the care of any fit institution for the good behaviour and well-being of the juvenile for any period not exceeding three years;