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[Cites 0, Cited by 1] [Section 86] [Entire Act]

Union of India - Subsection

Section 86(2) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(2)Where an offence under this Act is punishable with imprisonment for a term of three years and above, but not more than seven years, then, such offence shall be cognizable, non-bailable and triable by a Magistrate of First Class.