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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Jharkhand - Subsection

Section 90(2) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(2)The benefits referred to in sub-rule (1) shall be made available to all persons who were children at the time of the commission of the offence, even if they ceased to be children during the pendency of the inquiry or trial.