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[Cites 0, Cited by 10] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(9) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(9)"best interest of child" means the basis for any decision taken regarding the child, to ensure fulfilment of his basic rights and needs, identity, social well-being and physical, emotional and intellectual development;