Juvenile Justice (Care and Protection of Children) Act, 2015

किशोर न्याय (बालको की देखरेख और संरक्षण)अधिनियम, 2015

An Act to consolidate and amend the law relating to children alleged and found to be in conflict with law and children in need of care and protection by catering to their basic needs through proper care, protection, development, treatment, social re-integration, by adopting a child-friendly approach in the adjudication and disposal of matters in the best interest of children and for their rehabilitation through processes provided, and institutions and bodies established, herein under and for matters connected therewith or incidental thereto.

Act number

Act 2 of 2016

Year

2016

Enacted on

31-12-2015

In force from

15-01-2016

Jurisdiction

Central Act (India)

Subjects

Women And Children

Read the full text of Juvenile Justice (Care and Protection of Children) Act, 2015 section by section on LawLens.

Official source: India Code