Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 86] [Entire Act] State of Punjab - Subsection Section 86(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014 (2)All pending cases which have not received a finality, shall be dealt with and disposed of in terms of the provisions of the Act and the rules made there under.
