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[Cites 0, Cited by 1] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(xiii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xiii)taking action for rehabilitation of sexually abused children who are reported as children in need of care and protection to the Committee by Special Juvenile Police Unit or local police, as the case may be, under the Protection of Children from Sexual Offences Act, 2012;