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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Union of India - Subsection

Section 64(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(2)The social investigation report should provide for risk assessment, including aggravating and mitigating factors highlighting the circumstances which induced vulnerability such as traffickers or abusers being in the neighbourhood, adult gangs, drug users, accessibility to weapons and drugs, exposure to age inappropriate behaviours, information and material.