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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1) in The Juvenile Justice (Care and Protection of Children) Model Rules, 2016

(1)Where after preliminary assessment under section 15 of the Act, in cases of heinous offenses allegedly committed by a child, the Board decides to dispose of the matter, the Board may pass any of the dispositional orders as specified in section 18 of the Act.