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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(14)(xii) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(xii)who is at imminent risk of marriage before attaining the age of marriage and whose parents, family members, guardian and any other persons are likely to be responsible for solemnisation of such marriage;