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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014

(2)The court or the Board or the Committee, as the case may be, shall decide the juvenility or otherwise of the juvenile or the child or the juvenile in conflict with law, prima facie on the basis of physical appearance or documents, if available, and send him to the observation home or in jail.