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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(4) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(4)Where the appeal under sub-section (2) of section 101 of the Act is disposed of by the Children's Court on a finding that there is no need for trial of the child as an adult, it shall dispose of the same as per section 19 of the Act and these rules.