Section 2(l) in The Juvenile Justice (Care and Protection of Children) Act, 2000
(l)[ juvenile in conflict with law means a juvenile who is alleged to have committed an offence and has not completed eighteenth year of age as on the date of commission of such offence;] [Substituted by Act 33 of 2006, Section 4, forb Clause (l)(w.e.f. 22.8.2006).]
