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[Cites 0, Cited by 1] [Section 21(1)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1)(b) in The Juvenile Justice Act, 1986

(b)direct the juvenile to be released on probation of good conduct and placed under the care of any parent, guardian or other fit person, on such parent, guardian or other fit person executing a bond, with or without surety as that Court may require, for the good behaviour and well-being of the juvenile for any period not exceeding three years;