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[Cites 0, Cited by 2] [Section 8(3)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3)(e) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(e)directing the Probation Officer, or in case a Probation Officer is not available to the Child Welfare Officer or a social worker, to undertake a social investigation into the case and submit a social investigation report within a period of fifteen days from the date of first production before the Board to ascertain the circumstances in which the alleged offence was committed;