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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(1)(d) in Bihar Juvenile Justice (Care and Protection of Children) Rules, 2015

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