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[Cites 0, Cited by 8] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)On receipt of a report from a Board under sub-section (1), the State Government may make such arrangement in respect of the juvenile as it deems proper and may order such juvenile to be kept under protective custody at such place and on such conditions as it thinks fit:[Provided that the period of detention so ordered shall not exceed in any case the maximum period provided under section 15 of this Act.] [Substituted by Act 33 of 2006, Section 13, for the proviso (w.e.f. 22.8.2006).]
Prior to its substitution, the proviso read as under:-Provided that the period of detention so ordered shall not exceed the maximum period of imprisonment to which the juvenile could have been sentenced for the offence committed.