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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Punjab - Subsection

Section 11(2)(d) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(d)cases of petty offences, if not disposed of by the Special Juvenile Police Unit or at the police station itself, as the case may be, may be disposed of by the Board through summary proceedings or inquiry, while in cases of heinous offences entailing punishment of seven years or more, due process of inquiry in detail may follow; and