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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(5) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(5)Save and except where, further inquiry or otherwise is required, inter alia, in terms of section 7A and section 64 and these rules, no further inquiry shall be conducted by the court or the Board after examining and obtaining the certificate or any other documentary proof referred to in sub-rule (3) .