Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 16] [Section 2] [Entire Act] Union of India - Subsection Section 2(35) in The Juvenile Justice (Care and Protection of Children) Act, 2015 (35)"juvenile" means a child below the age of eighteen years;
