Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act] Union of India - Subsection Section 2(14)(b) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (b)has threatened to kill, injure, exploit or abuse the child and there is a reasonable likelihood of the threat being carried out; or