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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(a) in The Juvenile Justice (Care And Protection Of Children) Rules, 2007

(a)A juvenile or child or juvenile in conflict with law is presumed to be innocent of any mala fide or criminal intent up to the age of eighteen years.