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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Jharkhand - Subsection

Section 10(1)(i) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(i)disposing of the case, if on the consideration of the documents and record submitted at the time of his first appearance, his being in conflict with law appears to be unfounded or where the child is alleged to be involved in petty offences;