Section 3 in The Juvenile Justice (Care and Protection of Children) Act, 2000
3. Continuation of inquiry in respect of juvenile who has ceased to be a juvenile
.Where an inquiry has been initiated against a juvenile in conflict with law or a child in need of care and protection and during the course of such inquiry the juvenile or the child ceases to be such, then, notwithstanding anything contained in this Act or in any other law for the time being in force, the inquiry may be continued and orders may be made in respect of such person as if such person had continued to be a juvenile or a child.
