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[Cites 0, Cited by 1] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(f) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(f)direct the juvenile to be released on probation of good conduct and placed under the care of any fit institution for the good behaviour and well-being of the juvenile for any period not exceeding three years;