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[Cites 0, Cited by 1] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)The State Government shall set up atleast one place of safety in a State registered under section 41, so as to place a person above the age of eighteen years or child in conflict with law, who is between the age of sixteen to eighteen years and is accused of or convicted for committing a heinous offence.