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[Cites 0, Cited by 1] [Section 14(5)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5)(e) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(e)inquiry of serious offences shall be disposed of by the Board, by following the procedure, for trial in summons cases under the Code of Criminal Procedure, 1973;