Section 2(1)(e) in Jammu and Kashmir Juvenile Justice (Care and Protection of Children) Act, 2013

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(e)"child in need of care and protection" means a child-

(i)who is found without any home or settled place or abode and without any ostensible means of subsistence ;

(ii)who is found begging, or who is either a street child or a working child ;

(iii)who resides with a person (whether a guardian of the child or not) and such person-

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