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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(4)(iii) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(iii)he fails to attend the proceedings of the Committee for consecutive three months without any valid reason or he fails to attend less than three-fourth of the sittings in a year.