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[Cites 0, Cited by 3] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(3) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(3)Where a permission has been revoked or forfeited and the juvenile or the child refuses or fails to return to the home concerned or juvenile to which he was directed so to return, the Board may, if necessary, cause him to be taken charge of and to be taken back to the concerned home.