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[Cites 0, Cited by 0] [Section 14(5)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5)(d) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(d)cases of petty offences, shall be disposed of by the Board through summary proceedings, as per the procedure prescribed under the Code of Criminal Procedure, 1973;