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Union of India - Section

Section 3 in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

3. Principle of family cushion. - The family, biological adoptive or foster (in that order), must be involved in the processes, preferred as placement cushion and strengthened as the base unit for care, protection and redirection of the juvenile or child under the said Act unless the best interest measures or mandates dictate otherwise.