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

Union of India - Subsection

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

(vi)Principle of safety. - All measures shall be taken to ensure that the child is safe and is not subjected to any harm, abuse or maltreatment while in contact with the care and protection system, and thereafter.