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[Cites 0, Cited by 0] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)In case of a juvenile or a child, produced before a Magistrate not empowered under this Act, such Magistrate shall direct the case to be transferred to the Board for inquiry and disposal.