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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2)(ix) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(ix)persons through whom any child alleged to be in conflict with law may be produced before the Board and the manner in which such a child may be sent to an observation home or place of safety under sub-section (2) of section 10;