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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(v) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(v)Principle of family responsibility. - The primary responsibility of care, nurture and protection of the child shall be that of the biological family or adoptive or foster parents, as the case may be.