Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 80] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(l) in The Juvenile Justice Act, 1986

(l)"neglected juvenile" means a juvenile who-
(i)is found begging; or
(ii)is found without having any home or settled place of abode and without 'any ostensible means of subsistence and is destitute;
(iii)has a parent or guardian who is unfit or incapacitated to exercise control over the juvenile; or
(iv)lives in a brothel or with a 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;
(v)who is being or is likely to be abused or exploited for immoral or illegal purposes or unconscionable gain;