Section 84 — Kidnapping and abduction of child.

The Juvenile Justice (Care and Protection of Children) Act, 2015.
For the purposes of this Act, the provisions of sections 359 to 369 of the Indian Penal Code (45 of 1860), shall mutatis mutandis apply to a child or a minor who is under the age of eighteen years and all the provisions shall be construed accordingly.

Official Hindi (PDF) ↗

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