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

Union of India - Section

Section 46 in The Juvenile Justice (Care and Protection of Children) Act, 2015

46. After care of children leaving child care institution.

- Any child leaving a child care institution on completion of eighteen years of age may be provided with financial support in order to facilitate child's re-integration into the mainstream of the society in the manner as may be prescribed.