Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 13] [Entire Act] Union of India - Subsection Section 13(6) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016 (6)The Children's Court shall record its reasons while arriving at a conclusion whether the child is to be treated as an adult or as a child.
