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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(c) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(c)"Best interest of the child" means a decision taken to ensure the physical, emotional, intellectual, social, cultural and moral development of juvenile or child;