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

Union of India - Subsection

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

(iv)who is mentally ill or mentally or physically challenged or suffering from terminal or incurable disease, having no one to support or look after or having parents or guardians unfit to take care, if found so by the Board or the Committee; or