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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(1)Where a child alleged to be in conflict with law is produced before Board, the Board shall hold an inquiry in accordance with the provisions of this Act and may pass such orders in relation to such child as it deems fit under sections 17 and 18 of this Act.