Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act] Union of India - Subsection Section 2(14)(viii) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (viii)who has been or is being or is likely to be abused, tortured or exploited for the purpose of sexual abuse or illegal acts; or