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[Cites 0, Cited by 4] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Juvenile Justice (Care and Protection of Children) Act, 2000

(2)The children's home or a shelter home, as the case may be, shall take such steps as are considered necessary for the restoration of and protection to a child deprived of this family environment temporarily or permanently where such child is under the care and protection of a children's home or a shelter home, as the case may be.