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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(1) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(1)The Board shall complete every inquiry within the stipulated period of four months and on recording a finding about juvenile’s in conflict with law involvement in the alleged offence, pass one of the seven dispositional orders enumerated in section 15.