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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2)(xiii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xiii)manner in which the relevant records of the child may be destroyed by the Board, police or the court under sub-section (2) of section 24;