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[Cites 0, Cited by 0] [Section 53(1)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(1)(xiii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xiii)any other service that may reasonably be provided in order to ensure the well-being of the child, either directly by the State Government, registered or fit individuals or institutions or through referral services.