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[Cites 0, Cited by 28] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(13) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(13)"child in conflict with law" means a child who is alleged or found to have committed an offence and who has not completed eighteen years of age on the date of commission of such offence;