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[Cites 0, Cited by 0] [Section 1] [Entire Act]

Union of India - Subsection

Section 1(a) in The Juvenile Justice (Care and Protection of Children) Rules, 2001 (Model)

(a)A juvenile or child is presumed to be innocent of any mala fide or criminal intent up to the age of seven years in all cases and upto twelve years in the cases wherein he is unable to understand the consequences of his action on account of immaturity of understanding.