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[Cites 0, Cited by 266] [Section 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(ii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(ii)the probation officer, or if no probation officer is available, a Child Welfare Officer, for preparation and submission within two weeks to the Board, a social investigation report containing information regarding the antecedents and family background of the child and other material circumstances likely to be of assistance to the Board for making the inquiry.