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[Cites 0, Cited by 0] [Section 10A(11)] [Section 10A] [Entire Act]

State of Jharkhand - Subsection

Section 10A(11)(vii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(vii)whether the alleged offence has been committed under the control of adults, or with an adult or the child has been used by a group of adults, and if so, the Board shall consider the aspect whether independent of the influence of the adults, the child may not have committed the offence;