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[Cites 0, Cited by 1] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(b) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(b)the probation officer of such arrest to enable him to obtain information regarding the antecedents and family background of the juvenile and other material circumstances likely to be of assistance to the Board for making the inquiry.