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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(xv) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xv)Principle of diversion. - Measures for dealing with children in conflict with law without resorting to judicial proceedings shall be promoted unless it is in the best interest of the child or the society as a whole.