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[Cites 0, Cited by 8] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)The Board shall obtain the social investigation report on juvenile either through a probation officer or a recognised voluntary organisation or otherwise, and shall take into consideration the findings of such report before passing an order.