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

State of Jharkhand - Subsection

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

(vi)whether the child had committed the offence under coercion or fear of mental or physical harm to himself or to some other person connected with him or her by blood or friendship or affinity;