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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Rajasthan - Subsection

Section 13(2)(d) in Rajasthan Juvenile Justice (Care and Protection of Children) Rules, 2011

(d)cases of petty offences, if not disposed off by the Special Juvenile Police Unit or at the Police Station itself, may be disposed off by the Board through summary proceedings or inquiry, while in cases of heinous offences entailing punishment of 7 years or more, due process of inquiry in detail may follow;