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[Cites 0, Cited by 3] [Section 14(5)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(5)(f) in The Juvenile Justice (Care and Protection of Children) Act, 2015

(f)inquiry of heinous offences,-
(i)for child below the age of sixteen years as on the date of commission of an offence shall be disposed of by the Board under clause (e);
(ii)for child above the age of sixteen years as on the date of commission of an offence shall be dealt with in the manner prescribed under section 15.