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[Cites 0, Cited by 0] [Section 54(18)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(18)(iii) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(iii)In a situation where parents or guardians may have been involved in the commission of the crime, or where the child is living in a place where the child is at risk of further trauma, and the same is brought to the notice of the Court, or the Court on its own motion shall direct the child to be taken out of the custody or care, or out of such situation and the child should be immediately produced before the Committee.