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[Cites 0, Cited by 0] [Section 13(8)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(8)(e) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(e)Where the child, after release is found to be indulging in criminal activities or associating with people with criminal antecedents, he shall be brought before the Children's Court for further orders.