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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Bihar - Subsection

Section 13(1)(a) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

(a)dispose of the case, if the evidence of his conflict with law appears to be unfounded or where the juvenile is involved in trivial law breaking;