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[Cites 0, Cited by 11] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)When such person having been apprehended is not released on bail under sub-section (1) by the officer-in-charge of the police station, such officer shall cause the person to be kept only in an observation home in such manner as may be prescribed until the person can be brought before a Board.