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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(3) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(3)Any juvenile or a child in conflict with law, shall be given the benefits under the Act, and shall continue to be available to all those accused, who were juvenile or a child at the time of commission of an offence even if, they cease to be a juvenile or a child during the pendency of any inquiry or trial.