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[Cites 0, Cited by 7] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(3)A preliminary assessment in case of heinous offences under section 15 shall be disposed of by the Board within a period of three months from the date of first production of the child before the Board.