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[Cites 0, Cited by 0] [Section 27(7)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(7)(ii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(ii)he has been convicted of an offence involving moral turpitude and such conviction has not been reversed or he has not been granted full pardon in respect of such offence;