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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(2)The benefits referred to in sub-rule (1) shall be made available to all persons who were children at the time of the commission of the offense, even if they ceased to be children during the pendency of the inquiry or trial.