Section 33 — Offence of non-reporting.

The Juvenile Justice (Care and Protection of Children) Act, 2015.
If information regarding a child as required under section 32 is not given within the period specified in the said section, then, such act shall be regarded as an offence.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.