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[Cites 0, Cited by 2] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Juvenile Justice Act, 1986

(1)The competent authority which makes an order for sending a neglected juvenile or a delinquent juvenile to a juvenile home or a special home or placing the juvenile under the care of a fit person or fit institution may make an order requiring the parent or other person liable to maintain the juvenile to contribute to his maintenance, if able to do so, in the prescribed manner.