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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(42) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(42)"orphan" means a child-
(i)who is without biological or adoptive parents or legal guardian; or
(ii)whose legal guardian is not willing to take, or capable of taking care of the child;