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[Cites 0, Cited by 0] [Section 13(7)] [Section 13] [Entire Act]

State of Jharkhand - Subsection

Section 13(7)(ii) in Jharkhand Juvenile Justice (Care and Protection of Children) Rules, 2017

(ii)The Children's Court, while conducting the inquiry shall follow the procedure for trial in summons case under the Code of Criminal Procedure, 1973.