Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] State of Bihar - Subsection Section 93(2) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015 (2)All pending cases which have not received finality shall be dealt with and disposed of in terms of the provisions of the Act and the rules made there under.
