(n)"neglected child" means a child who-(i)is found begging, or(ii)is found without having any home or settled place of abode or any ostensible means of subsistence or is found to be a destitute, whether he is an orphan or not, or(iii)has a parent or guardian who is unfit or unable to exercise or does not exercise proper care and control over the child; or(iv)lives in a brothel or with prostitute or frequently goes to any place used for the purpose of prostitution, or is found to associate with any prostitute or any other person who leads an immoral drunken or depraved life, or(v)is a victim of an act which is punishable under Sections 354, 555, 363, 363-A, 366, 366-A, 367 or 373 of the Indian Penal Code, 1860 (45 of 1860) or under the Suppression of Immoral Traffic in Women and Girls Act, 1956 (104 of 1956);
