Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 52(2)] [Section 52] [Entire Act] Union of India - Subsection Section 52(2)(b) in The Juvenile Justice (Care and Protection of Children) Act, 2000 (b)any order made by a Committee in respect of a finding that a person is not a neglected juvenile.