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

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

(d)"Child abuse" means maltreatment which includes any of the following:-

(i)Physical, mental, sexual or emotional maltreatment;

(ii)Any act by word or deed which degrades the dignity of the child;

(iii)Deprivation of his basic needs for survival;

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