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[Cites 0, Cited by 3] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1) in The Juvenile Justice Act, 1986

(1)If any police officer or any other person or organisation authorised by the State Government in this behalf, by general or special order is of opinion that a person is apparently a neglected juvenile, such police officer or other person or organisation may take charge of that person for bringing him before a Board.