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[Cites 0, Cited by 1] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Juvenile Justice Act, 1986

(3)An inquiry regarding a juvenile under this Act shall be held expeditiously and shall ordinarily be completed within a period of three months from the date of its commencement, unless, for special reasons to be recorded in writing, the competent authority otherwise directs.