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[Cites 0, Cited by 5] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2) in The Juvenile Justice Act, 1986

(2)When such person having been arrested is not released on bail under sub-section (1) by the officer-in-charge of the police station, such officer shall cause him to be kept in an observation home or a place of safety in the prescribed manner (but not in a police station or jail) until he can be brought before a Juvenile Court.